The deposition of a medical officer is to be fully interpreted to the accused, who is to be allowed every opportunity to cross-examine. In order to ensure that the deposition may, in all cases, admissible under Section 509 of the Code, the presiding officer shall sign at the foot of it a certificate in the following form:-"The foregoing deposition was taken in the presence of the accused who had an opportunity of cross-examining the witness. The deposition was explained to the accused and was attested by me in his presence".
