In the First Schedule, in Order XIII,-



(i)in rule 1,-



(a)in the marginal heading, for the words "at first hearing", the words "at or before the settlement of issues" shall be substituted;



(b)in sub-rule (1), for the words "at the first hearing of the suit", the words "at or before the settlement of issues" shall be substituted;



(ii)rule 2 shall be re-numbered as sub-rule (1) of that rule, and after sub-rule (1) as so re-numbered, the following sub-rule shall be inserted, namely:-



"(2) Nothing in sub-rule (1) shall apply to documents,-



(a) produced for the cross-examination of the witnesses of the other party, or



(b) handed over to a witness merely to refresh his memory.";



(iii)in rule 9, in sub-rule (1), for the first proviso, the following proviso shall be substituted, namely:-



"Provided that a document may be returned at any time earlier than that prescribed by this rule if the person applying therefor-



(a) delivers to the proper officer for being substituted for the original,-



(i) in the case of a party to the suit, a certified copy, and



(ii) in the case of any other person, an ordinary copy which has been examined, compared and certified in the manner mentioned in sub-rule (2) of rule 17 of Order VII, and



(b) undertakes to produce the original, if required to do so:".