Section 124 in Criminal Court Rules of the High Court of Judicature at Patna
124.
A list of the documents admitted in evidence on behalf of the prosecution, and another list of documents admitted in evidence for the defence, shall be prepared by the clerk of the Court and signed by the Judge/Magistrate. The documents shall be entered in these lists in the order in which they are admitted and marked. [For form of list see Form no. (M) 22, Volume II.]
