150. The order sheet shall clearly show the course of a trial or enquiry from first to last in chronological order. It shall contain a note of very order made and shall show the date of every hearing and the proceeding at the hearing. It should be a faithful, complete and concise history of the trial or enquiry and of all proceedings taken in it so that a Court of appeal or revision may be able to trace at once from the sheet the whole course of the proceedings.
