Section 57(13) in The Evidence Act, 1977 (1920 A.D)
(13)the rule of the road on land or water.:In all these cases and also on all matters of public history, literature, science or art. the Court may resort for its aid to appropriate books or documents of reference.If the court is called upon by any person to take judicial notice of any fact, it may refuse to do so until such person produces any such book or document as it may consider necessary to enable it to do so.
