(a)The following rule has been framed by the High Court :-The police officer attached to the Court, or some other responsible officer of the Court specially appointed to the duty, shall be required to make over to the bench clerk, not later than 12-30 p.m., or, if early morning sittings are being held, not later than 7.30 a.m. a list (in Form No. M-41), verified dated and initialled by him, of the witnesses who, up to 12 noon, or of early morning sittings are being held, up to 7 a.m., are in attendance for examination.(b)With this list (in Form No. M-41) the Court officer shall attach a bill for the diet and travelling expenses of prosecution witnesses, in order to ensure immediate payment.
