(1)When any public officer in charge of documents is summoned under Order XVI, Rules 1 and 6, to produce a certain document on record or when the Court has sent a requisition for a record from any Court or office under Order XIII, Rule 10, the document or record shall ordinarily be sent by registered post. If, however, owing to excessive weight or any other special reason the document or record cannot be sent by registered post, it should be sent by rail.(2)If the document to be sent is a State document of importance it may be sent with a special messenger if the officer incharge thereof considers such a course advisable.
