134. [ Mode of transmission of record. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- The following instructions shall be observed for the transmission of records from one court to another:(1)Records shall be securely packed (in wax-cloth, when necessary), and shall, subject to the proviso hereinafter contained, be transmitted by post or rail. Each parcel shall contain the papers connected with one case only. Postage shall, except when the requisition otherwise states, be prepaid by service postage stamps:Provided that in case of urgent necessity or if the record is to be transmitted to a court situated in the same place as the court transmitting it, it may be sent by a Government messenger.(2)An acknowlegement shall invariably be required from the court to which a parcel containing a record has been dispatched, and, in the event of none being received within a reasonable time, inquiry shall be made to ascertain the cause.(3)Records weighing under 3 kilogram may be sent by parcel post, and those weighing 3 kilogram and over rail (passenger train).(4)Notwithstanding anything contained in the foregoing provisions of this rule, where any document is available in electronic form or can be conveniently converted to such form, the transmission of such record shall be made through authorised electronic communication.]
