(1)A summons for the production of any register or book belonging to the office of a Sub-registrar shall be addressed to the District Registrar and not direct to the [Sub-registrar] [Vide Rule 256 of the Registration Manual, Part II (1916).].(2)Production of documents in police custody. - A summons for the production of documents in the custody of the police should be addressed to the Superintendent of Police concerned, and not to the Inspector-General.(3)Production of Municipal and District Board Records. - When duly authenticated and certified copies of documents in the possession of Municipal and District Boards are admissible in evidence, the court shall not send for original records unless, after perusal of copies filed, the court is satisfied that the production of the original is absolutely necessary.(4)Post office records not to be unnecessarily disclosed. - When any journal or other record of a post office is produced in court, the court shall not permit any portion of such journal or records to be disclosed, Other than the portion or portions which seems to the court necessary for the determination of the case then before it.
