- The court shall inspect and consider all documents as soon as possible after issues are framed and before evidence is produced and shall-(a)Where they are held by the Court under Order XIII, Rule 3 of the Code to be irrelevant or otherwise inadmissible, forthwith reject them.(b)Where not rejected under Order XIII, Rule 3 of the Code, and held to be relevant and admissible in evidence, dealt with them as follows:-(1)Documents, which do not require proof e.g. public documents and documents admitted by the party against whom they are produced in evidence shall be admitted in evidence and marked as exhibits in the manner prescribed in Rule 50.(2)Documents which required proof by oral evidence shall be kept on the record pending proof. They shall be admitted in evidence and marked as exhibits in the manner prescribed in Rule 50 when evidence is tendered in proof of them. They shall be returned at the close of the evidence if no evidence is tendered in proof of such documents.Note.-The endorsement referred to in Order XIII, Rule 4 of the Code shall be made on the documents which are admitted in evidence. No document shall be marked as an exhibit unless it is admitted in evidence.
