(i)in the case of a mortgage or charge created out of British India, comprising solely property situate outside British In twenty-one days after the date on which" instrument or copy could, in due course post, and if despatched with due diligence have been received in British India be substituted for twenty-one days the date of the creation of the mortgage or charge, as the time within which particulars and instrument or copy are, be filed with the registrar; and
