Proclamation Requiring Attendance of Witness (O.16, R.10.)

(Title)

To,

WHEREAS it appears form the examination on oath of the serving officer that the summons could not be served upon the witness, and whereas it appears that the evidence of the witness is material, and he has failed to attend in compliance with such summons: This proclamation is, there offer, under rule 10 of Order XVI of the Code of Civil Procedure, 1908, issued requiring the attendance of the witness in this Court on the ...........day of ........19....... at......... o'clock in the forenoon and from day to day until he shall have leave to depart; and if the witness fails to attend on the....day and hour aforesaid he will be dealt with according to law.

GIVEN under my hand and the seal of the Court, this ...day of......... 19...........