Section 42 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
42. Distinctions between mere productions admission in evidence.
- Courts should be careful to distinguish between mere production of documents and their admission, in evidence after being either "admitted" by opposite or proved according to law. When documents are 'produced' by the parties, they are only temporarily placed on the record subject to their being admitted in evidence in due course. Only documents which are duly admitted in evidence form a part of the record while the rest must be returned to the parties producing them. (Order XIII, rule 7).
