Report No. 40
25. Provisions to be made in C.P.C.- It will be clear from the above detailed consideration of the provisions of the 1955-Act concerning the civil courts that these could appropriately and with advantage be made in a separate Order in the First Schedule to the Code of Civil Procedure, 1908. The most suitable place will be immediately after Order XVI which deals with summoning and attendance of witnesses. In order that the proposed new Order may apply to the courts of small causes in the Presidency towns, rule 1 of Order LI will require an amendment. The form of order requiring the production of the prisoner for giving evidence may be given in Appendix B of the First Schedule to the Code.
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