Section 4 in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016
4. Notwithstanding anything to the contrary contained in Madhya Pradesh Civil Court Rules, 1961 and Rules and order (Criminal).
(1)A main case, an interlocutory application or any other document filed therewith may be presented in person at the presentation centre of the District Court during the working hours in soft copy in Portable Document File (PDF) format by any party or his recognised agent or his advocate.(2)On presentation, such person shall be given the date for appearance on next working day after removal, of defaults, if any.(3)In case the plaint, written statement, appeal, application or document is filed in hard copy, the same shall be scanned.(4)The scanned files and the soft copies of the files shall be saved in the Server. Such files shall be regularly updated in electronic format in the server.
