Section 250A in Civil Court Rules of the High Court of Judicature at Patna
250A. [ [Inserted by C.S. No. 82, dated 7.9.1987.]
Any party to a suit or proceeding may file photostat copy of any valuable and important document and the original thereof may be produced at the time of evidence. The original document may be returned to the party concerned soon after it has been inspected or put in evidence unless its retention is considered necessary. In case retention of original document is considered necessary by the Court, all measures should be taken by the Court for its safe custody.]
