385. Warrants must be legibly written with all the details provided for in the prescribed form. If the prisoner has an alias or aliases, it or they should be inserted after the name under which the present conviction is made. The age of the prisoner should be entered as it appears to the Court and as not stated by the prisoner himself. If the conviction is of abetment of an offence or attempt to commit an offence the section relating to the offence abetted or attempted to be committed should be entered as well as Section 109 or Section 511 of the Indian Penal Code as the case may be.
