The First Schedule

[See Sub-Section (1) of Section 3]

Court of

To the officer in charge of the...................(State name of prison).

You are hereby required to produce , now confined in , under safe and sure conduct before the Court of at on the day of next by of the clock in the forenoon of the same day, there to give evidence in a matter now pending before the said Court, and after the said has then and there given his evidence before the said Court or the said Court has dispensed with his further attendance, cause him to be conveyed under safe and sure conduct back to the prison.

The day of

A. B.
(Countersigned) C.D.