The Court shall make special provision for the safe custody during trial of any documents alleged to be urged and may make special provisions of the safe custody during trial of any document which by reason of antiquarian or other value it considers unsuitable for retention on the record. Documents known or suspected to be forged shall be kept in a sealed envelope bearing an endorsement describing its contents. The envelope shall be kept in the custody of the nazir (or naib-nazir) and on no account kept with the record. The Court shall make an entry in the order sheet whenever it sends the envelope to the nazir, and shall be responsible for its safe transit to and from his custody.(b)Articles in Evidence
