Section 54 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
54. Return of documents.
- Documents admitted in evidence can be returned to the persons producing them subject to the provisions of Order XIII, rule 9, If an application is made for return of a document produced in evidence before the expiry of the period for filing an appeal or before the disposal of the appeal (if one is filed), care should be taken to require a certified copy to be placed on the record and to take an undertaking for the production of the original, if required.Section HProduction of Revenue Records(Chapter 9 Volume I ibid)
