(1)Inspection notes other than those of officers at headquarters should be typed in duplicate. Every note should be divided into numbered paragraphs and typed on good paper of foolscap size, both sides of each half sheet being utilised. Each sub-paragraph should be given in sub-number of furnished with a side heading, so that reference to any portion of a paragraph dealing several matters may be facilitated. The other half of each side will be occupied by the inspecting officer's remarks and at the inner edge a margin of one inch wide will be left for binding; the intervention space will serve for memoranda of explanation and compliance brief enough to be conveniently entered therein. Where more than a brief explanation or report of compliance is called for, a separate half-sheet should be used for the purpose.(2)When the note is prepared in duplicates the original note should be filed in the District Judge's Office and the duplicate should be sent to the Judge concerned, who will report thereon to the District Judge that action has been or is being taken with regard to the matters which call for action of explanation.Notes. - When an officer has left the station before or after the inspection and such defects and irregularities as call for his explanation or report are found in his work, a copy or extract from so much of the inspection note as concerns him should be forwarded to him through the District Judge under whom he works, for report.
