Depositions should be recorded on the printed forms supplied. It is a convenience to Appellate Courts if lengthy depositions are divided into numbered paragraphs. When a deposition cannot be completed in one sheet, the printed forms for the continuation of depositions should be used for all sheets after the first, each such sheet being marked in the right hand top corner with a number denoting its order in the deposition : thus the first continuation sheet will be marked "2", the second "3". and so on. The deposition of each witness should be recorded on a separate sheet and in the manner prescribed in Chapter XXV of the Code. It is illegal to record the deposition of one witness at length and to enter against the names of other witnesses that they "state as above". Depositions should be recorded in the first person.
