Section 246 in Civil Court Rules of the High Court of Judicature at Patna
246.
When there are two or more parties of defendants, the documents of the first party may be marked A-1, B-1, C-1, etc.. and those of the second, A-2, B-2, C-2, etc.(a)Where an exhibit forms part of a voluminous document, such account book, Khata and counterfoil receipt book, etc., it should be clearly indicated by means of a slip of paper pinned to the sheet or page on which it occurs, the exhibit mark being noted on the slip.(b)When an entry in an account book is admitted in evidence the portion so admitted shall be clearly indicated by enclosing the same in red ink.
