Warrant of Attachment of Property of Witness (O.16, R.10.)

(Title)

To,

The Bailiff of the Court.

WHERE AS the witness..................... cited by...................... has not, after the expiration of the period limited in the proclamation issued for his attendance, appeared in Court; You are hereby directed to hold under attachment property belonging to the said witness to the value of and to submit a return, accompanied with an inventory thereof, within days.

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

JUDGE