208. (a) When the evidence of an officer connected with the Mint is required as to the genuineness or otherwise of a coin the Court should in suitable cases send the coin to the Mint under cover of its Court seal and at the same time issue a commission for the examination of such officer as a witness.
"(b) The Court, as far as possible, should issue commissions under Section 503 of the Code for the examination of Officers of the Indian Security Press (Stamp Press), the Currency Note Press and the Central Stamp Store, Nasik Road, as witnesses where their evidence is required in cases arising out of forged currency notes, stamps (Postal, Revenue, Judicial, etc.), petrol coupons, excise banderols and the like which are manufactured in the Indian Security Press and the Currency Note Press."
