Section 134(1) in The General Rules (Criminal), 1977
(1)Records shall be securely packed (in wax-cloth, when necessary), and shall, subject to the proviso hereinafter contained, be transmitted by post or rail. Each parcel shall contain the papers connected with one case only. Postage shall, except when the requisition otherwise states, be prepaid by service postage stamps:Provided that in case of urgent necessity or if the record is to be transmitted to a court situated in the same place as the court transmitting it, it may be sent by a Government messenger.
