- Documents produced by a plaintiff and duly admitted in evidence shall be marked with a number, and documents produced by a defendant shall be marked with a number and the letter A, or, where there are more than one set of defendants, by the letter A for the first set of defendants, by the letter B for the second and so on. Where a document is produced by order of the court and is not produced by any party, the serial number shall be prefaced by the words "Court Exhibit" or an abbreviation of the same.(2)Where a document is produced by a witness at the instance of a party the number of the witness shall be endorsed thereon e.g. Ex. 1/P.W. 1 it it is produced by the plaintiffs first witness, and Ex. A. 1/D.W. 1 if it is produced by the defendant's first witness.(3)Every exhibit mark shall be initialed and dated by the Presiding Officer.
