Documents tendered in evidence, but rejected should be returned, either at once or at the conclusion of the trial, to the person by whom they were tendered and his signature should be obtained in column 6 of the list referred to in Rule 323 (1) against each document so returned.Note. - A pleader is bound to take back any document produced by his client which the Court, under this rule, orders to be returned and to sign a receipt for it in column 6 of the list.
