(a)The rules for the recording of evidence of witnesses contained in Rule 13 of Order XVUI in Schedule I to the Code of Civil Procedure, 1908, shall apply to a suit for the recovery of rent, whether an appeal is allowed or not.(b)When any account books, rent-rolls, collection papers, measurement papers, maps or extracts from record-of-rights have been produced by a party before any Court, and have been admitted in evidence in a suit pending therein, copies of or extracts from such documents may be certified by a duly authorised officer of such Court to be true copies and copies or extracts may, with the permission of the court for substituted on the record for the originals which may then be returned to the party ; and thereafter copies and extracts so certified may be admitted in evidence in any other suit instituted in the same or any other Court, unless the Court before which they are produced sees fit to require the production of the originals.
