4. Forms set forth in Schedule .-(1) The Forms with such variations as the circumstances of each case require, may be used for the respective purposes therein mentioned and if used shall be sufficient, but a deviation from such forms shall not, by reason only of such deviation, render any charge, warrant, order, proceedings or other document invalid.
(2)An omission of any such Form shall not, by reason only of such omission, render any act or thing invalid.(3)The notes to, and instructions in, the forms shall be considered as instructions which it is expedient to follow in all cases to which such notes and instructions apply, but shall not have the force of the rules.
