(5)The papers in each sub-part of Parts I and II shall be serially numbered and entered in its general index as they are brought on the record in the manner prescribed in paragraphs (6) and (10) in this rule.Every paper which is brought on a record shall be marked with a letter indicating the file to which it belongs, and shall be placed with such file, and shall without delay be entered in the general Index of Part I or Part II, as the case may be, by the official for the time being incharge of that part, who shall certify in column 6 of such index the state of every document filed or produced as an exhibit, noticing any blots, erasures or interlineations appearing therein.
