An application for return of a document admitted in evidence and placed on the record may be presented to the Court which admitted it to the record, or if that Court does not sit at the place where the record has been finally deposited, to such Court of a Civil Judge sitting at that place as may from time to time be designated by the District Judge. If the application is made to a Court which does not sit at the place where the record has been deposited, it shall be forwarded by that Court to the Civil Judge deputed by the District Judge as aforesaid and the Civil Judge, if he sees no objection, shall send the document to the Court originally applied to along with the application, returning in the record of a memorandum showing that the document has been sent for return to the party applying for it. After the document has been returned, the Court returning it shall note the fact on the application which shall be re-submitted to the Civil Judge. The Civil Judge shall then note the date of actual return of the document in the list prepared under Rule 329 (1) and cause the application to be filed with the record. Each court sitting at the place where its records are deposited shall deal direct with the record-room in the matter of returning documents which it admitted to the record.
