- A petitioner may, if he wishes, attach to, and present with, his petition a receipt slip in Form No. 4. If this is done, the slip shall be signed in acknowledgement of the receipt of the petition and returned to the petitioner after the necessary entry has been made in column 4, care being taken that all space where any interpolation or insertion of words is possible is crossed with a line. The presiding officer of the court shall satisfy himself, from time to time, that receipt slips are returned to petitioners duly filled in without delay.
