Section 29(13) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(13)On receipt of the requisition referred to in sub-rule (12), every authorityhaving the custody or possession of the requisitioned documents shall producethe same before the Inquiring Authority:Provided that if the authority having the custody or possession of therequisitioned documents is satisfied for reasons to be recorded by it in writingthat the production of all or any of such documents would be against the publicinterest or security of the State, it shall inform the Inquiring Authorityaccordingly and the Inquiring Authority shall, on being so informed,communicate the information to the Member of the Service and withdraw therequisition made by it for the production or discovery of such documents.
