Omitted.The First Schedule(See sections 35 and 37.)Court ofTo the officer in charge of the (State name of prison.)You are hereby required in to producenow a prisoner in under safe and sure conduct before theCourt ofat on theday of next by of theclock in the forenoon of the same day, there to give evidence in a matter now pending before the said Court, and after the said more has then and there given his evidence before the said Court or the said Court has dispensed with his further attendance, cause him to be conveyed under safe and sure conduct back to the prison.The Day ofA.B(Countersigned)C.D.The Second Schedule(See section 37)Court ofTo the officer in charge of the (State name of prison.)You are hereby required in to producenow a prisoner in under safe and sure conductbefore the Court of aton the day of next byof the clock in the forenoon of the same day, there to give evidence in a matter now pending before the said Court, and after the said more has then and there given his evidence before the said Court or the said Court has dispensed with his further attendance, cause him to be conveyed under safe and sure conduct back to the prison.The Day ofA.B(Countersigned)C.D.The Third ScheduleOmitted.
