Section 90(2) in The Border Security Force Act, 1968
(2)If any document in such custody is, in the opinion of any District Magistrate, Chief Presidency Magistrate, High Court or Court of Sessions, wanted for the purpose of any Security Force Court, such magistrate, or court may require the postal or telegraph authorities, as the case may be, to deliver such document to such person as such magistrate, or court may direct.
