(1)When the necessary enquiries are completed and a prosecution appears warranted the report must be drawn up in the prescribed form. It must show the names of all persons acquainted with any of the facts of the case and what each is prepared to prove. The original search as has been made, will be attached to this report. Though only one search list will be prepared in a case in which both an intoxicant and opium have been seized there will be two reports if the evidence warrants a prosecution under each Act. The original search list will be attached to one of the reports and a copy to the other. All endorsement must be made on this copy of the search list showing clearly to what report the original has been attached. A copy of the report will at the same time be submitted to the Superintendent. The third copy will remain with the officer who submitted the report. Great care must be taken to include all relevant particulars in column 8 of the report in order that a prosecuting officer may be able together from it all the facts that it will be necessary for him to prove.
