Section 8(8) in High Court of Delhi Rules for Video Conferencing for Courts 2020
8.1Any person being examined , including a witness shall, before being examined through video conferencing, produce and file proof of identity by submitting an identity document issued or duly recognized by the Government of India , State Government, Union Territory , or in the absence of such a document, an affidavit attested by any of the authorities referred to in Section 139 of the CPC or Section 297 of the CrPC , as the case may be. The affidavit will inter alia state that the person , who is shown to be the party to the proceedings or as a witness, is the same person , who is to depose at the virtual hearing . A copy of the proof of identity or affidavit , as the case may be , will be made available to the opposite party.
