Section 26(2) in The Orissa State Transport Appellate Tribunal Rules, 1993
(2)Documents marked for the appellant/applicant shall be marked for the marked with figure 1, 2 and 3 etc. and documents respondents opposite-party shall be marked A, B, C etc. and separate list (one for the applicant and other for the respondent) of such documents shall be prepared and signed by the Presiding Officer. The entries in these lists shall be made day by day. Then a document is tendered but not admitted in evidence, it shall be returned at once to the person producing it.
