Section 39(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)Where electronic records form part of documents disclosed, the declaration on oath to be filed by a party shall specify.(a)the parties to such electronic record;(b)the manner in which such electronic record was produced and by whom;(c)the dates and time of preparation or storage or issuance or receipt of each such electronic record;(d)the source of such electronic record and date and time when the electronic record was printed;(e)in case of email ids, details of ownership, custody and access to such email ids;(f)in case of documents stored on a computer or computer resource (including on external servers or cloud), details of ownership, custody and access to such data on the computer or computer-resource;(g)deponents knowledge of contents and correctness of contents;(h)whether the computer or computer resource used for preparing or receiving or storing such document or data was functioning properly or in case of malfunction that such malfunction did not affect the contents of the document stored;(i)that the printout or copy furnished was taken from the original computer or computer resource.
