(1)When the first witness in a case appears the headings in the form shall be filled in and his attendance noted, particulars as to other witnesses shall be filled in regularly as they attend, receive diet-money, and are discharged from attendance.(2)For the purposes of column 5 a witness shall be regarded as in attendance on every day on which he is actually present in Court even though the case is not called up for hearing on any such day.(3)A witness shall not be regarded as finally discharged from attendance if he is allowed to leave the Court, under orders to attend again in the same court in the same case. When any witness who has been discharged is resummoned for coss-examination under the provisions of Section 257 of the Code, the necessary additions shall be made in columns 3,4 and 8 of the memorandum.(4)Witnesses examined in preliminary enquiries under Sections 202 and 476 of the Code need not be entered in the memorandum.(5)When the hearing in the Court is concluded, columns 5 to 8 shall be totalled and the memorandum placed before the Presiding Officer, who after satisfying himself that all the entries have been correctly made shall sign it and have it filed with the record. When the case is committed for trial, or referred under Section 123 of the Code, to the Code of Session, the memorandum shall be sent direct to the statistical clerk, who shall file it with the record on its receipt from the Court of Session.
