Section 638(3) in Criminal Courts - Rules and Orders
(3)An application received by post before the arrival of the connected advance shall not be registered or acted upon until receipt of the advance. Should an advance be received before the connected application, the money shall forthwith be sent by the head copyist to the nazir, who will hold it under the head "Miscellaneous". This transaction, shall appear as an item in pass book B. On receipt of the connected application, the head copyist shall send the pass book and obtain the money from the nazir, recording the withdrawal in pass book B. If no application is received within thirty days, the head copyist shall demand return of the money and proceed under Rule 659.
