Section 196 in Criminal Rules of Practice and Circular Orders, 1990
196. A list of records retained by a Court to be given to the producer:
- Where records as documents produced from any Court or Public Officer are retained by the Criminal Courts requiring their production, a receipt containing a descriptive list thereof shall be given to the Officer producing them and a duplicate of the receipt shall be placed with the records or documents. Any apparent erasure or alteration in any paper shall be noted in the said list
