(1)In all cases to which Section 360 of the Code applies the evidence of each witness must be read over or interpreted (as the case may be) to him in Court by the presiding officer himself or by an officer of the Court. If the witness admits the correctness of the record, or when any necessary corrections have been made, the presiding officer should certify to this effect by making and separately signing a suitable endorsement at the foot of the deposition.(2)If the witness denies the correctness of any part of the evidence when it is read over or interpreted to him, the presiding officer may, instead of correcting the record, make a memorandum thereon of the objection made by the witness, and shall add such remarks as he thinks necessary.
