Section 29(12) in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
(12)The Inquiring Authority shall, on receipt of the notice for the discovery orproduction of documents, forward the same or copies thereof to the authority inwhose custody or possession the documents are kept, with a requisition for theproduction of the documents by such date as may be specified in suchrequisition:Provided that the Inquiring Authority may, for reasons to be recorded by it inwriting, refuse to requisition such of the documents as are, in its opinion, notrelevant to the case.
