The following instructions issued for the guidance of postal officials are reproduced for the information of Criminal Courts:-A summons from a Court of civil or criminal jurisdiction to produce any of the records of a post office or a certified extract from or copy of any of such records must be complied with; the receipt of such a summons and such particulars as are known to the postmaster regarding the case should be at once reported to the Postmaster-General, in case he should see fit to raise any objection in Court under Section 123 or Section 124 of the Indian Evidence Act (I or 1872) to the production of any of the records. When any journal or other record of a post office is produced in Court and admitted in evidence, the officer producing it should ask the Court to direct that only such portions of the records as may be required by the Court shall be disclosed.
