Section 35 in Criminal Rules of Practice and Circular Orders, 1990
35. Identification of property:
(1)Identification parades of properties shall be held in the Court of the Magistrate where the properties are lodged.(2)Each item of property shall be put up separately for the parade. It shall be mixed up with four or five similar objects.(3)Before calling upon the witnesses to identify the property, he shall be asked to state the identification marks of his property. Witnesses shall be called in one after the other and on leaving shall not be allowed to communicate with the witness not yet called in.Chapter-IV General Rules applicable to Trials
