Section 96 in Criminal Court Rules of the High Court of Judicature at Patna
96.
[* * * * *] [Deleted by C.S. No. 44.][97. When the evidence of a Gazetted Officer of the Mint or the Indian Security Press is required as to the genuineness or spuriousness of a coin or currency note, the Court concerned should ordinarily send the coin or the currency note to the Master of the Mint or the Controller of paper currency as the case may be, under cover of the Court seal or by a messenger whose evidence can afterwards be taken.The experts at the Mint and in the Currency Department are much engaged and it is not always possible for one of them to attend on the date fixed by the Court. The Court should consider the desirability of issuing a commission for their examination instead of summoning them. [G.L. 2/23, G.L. 1/43.] [Substituted by C.S. No. 44.][98. The instructions contained in Rule 97 shall apply mutatis mutandis to the articles to be sent for examination by a Gazetted Officer of the office of the Controller of Stamps and Stationery and also to the examination on commission of such officer with regard thereto. [G.L. 1/26, G.L. 5/44.] [Substituted by C.S. No. 44.]
