(1)The attention of all Courts is drawn to the necessity for the exercise of care in the drafting of processes and orders of all descriptions.(2)Every process or order issued by a judicial officer should show the name and description of the officer and the place and district of issue.(3)All copies of plaints and other documents which are to be served with processes shall be written or typed legibly on durable paper of foolscap size. If carbon copies are filed they must be distinct and legible.
