(1)On arrival, the parcel containing the record shall be received by the Munsarim. He shall examine it and have it weighed. If it appears in fact and not open to suspicion, he shall then make it over to the clerk-in-charge of the records, who shall forthwith check the papers it contains, and see that they agree with the general index and order-sheet. If the record is found correct, it shall be so stated by the clerk in the form of acknowledgement. If the record is found to be in any way defective, a report shall be made without delay to the Presiding Officer.(2)If any parcel received by a Munsarim appears to have been tampered with he shall have it opened in the presence of an official of the post-office or railway in accordance with the rules of those departments. He shall himself the papers and if he finds any paper to be missing he shall at once bring the matter to the notice of the Presiding Officer.
