Section 194(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)Whenever any document in the custody of Parliament or of any State Legislature is required by a Court, it should first be seen whether the document is unpublished, in which cause alone, summons need issue. Published document, such as the proceedings of the Parliament can be proved under Section 78(2) of the Indian Evidence Act, 1872 by the Production of authorised Parliamentary publications.
