Section 194 in Criminal Rules of Practice and Circular Orders, 1990
194. Summons for production of documents in the custody of Parliament or State Legislature:
(1)Whenever any document in the custody of Parliament or of any State Legislature is required by a Court, it should first be seen whether the document is unpublished, in which cause alone, summons need issue. Published document, such as the proceedings of the Parliament can be proved under Section 78(2) of the Indian Evidence Act, 1872 by the Production of authorised Parliamentary publications.(2)As far as possible, only certified copies should be called for in the first instance and the original documents may be requisitioned only at a later stage of the proceedings, when the parties, insist upon their strict proof.(3)It should be specifically stated in the summons whether the production of a certified copy will be sufficient or whether an officer must appear before the Court with the original document(4)Summons for the production of documents in the custody of Lok Sabha or the Rajya Sabha may be issued to the Speaker of the Lok Sabha or to the Chairman of the Rajya Sabha, as the case may be. Similarly, in respect of documents in the custody of a State Legislative Assembly the Speaker or the Chairman in the case of the Legislative Council, as the case may be, should be addressed for their production.Production of records from Court and Public Officers
