Section 9 in High Court of Delhi Rules for Video Conferencing for Courts 2020
9. Exhibiting or Showing Documents to Witness or Accused at a Remote Point If in the course of examination of a person at a Remote Point by video conferencing, it is necessary to show a document to the person , the Court may permit the document to be shown in the following manner :
9.1If the document is at the Court Point, by transmitting a copy or image of the document to the Remote Point electronically , including through a document visualizer; or9.2If the document is at the Remote Point, by putting it to the person and transmitting a copy /image of the same to the Court Point electronically including through a document visualizer. The hard copy of the document countersigned by the witness and the Coordinator at the Remote Point shall be dispatched thereafter to the Court Point via authorized courier/registered speed post.
