155. Applications for revision of orders of dismissal in default frequently urge (i) that the case was not called, (ii) that the case was dismissed very early in the day, (iii) that the presiding officer being on tour the complainant has no notice or insufficient notice, of the place of sitting, and the record often furnishes no definite information of these points. The following instructions shall accordingly be followed:-
(a)If a complainant is absent when his case is first called, a note of the fact should be made in order sheet and the case called later. The time of dismissal should invariably be entered in the order sheet.(b)When the presiding officer is on tour cases instituted on complaint shall not be dismissed unless the complainant has had due notice of the place of hearing.The Sending of Articles to the Chemical Examiner
