Section 9 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
9. Exhibiting or Showing Documents to Witness or Accused at a Remote Point If in the course of examination of a person at a Remote Point through video conferencing, it is necessary to show a document to the person, the Court may permit the document to be shown in the following manner:
9.1If the document is at the Court Point, by transmitting a copy or image of the document to the Remote Point electronically, including through a document visualizer; or9.2If the document is at the Remote Point, by putting it to the person and transmitting a copy/image of the same to the Court Point electronically including through a document visualizer. The hard copy of the document counter signed by the witness and the Coordinator at the Remote Point shall be dispatched thereafter to the Court Point via authorized courier/registered speed post.
