- As soon as an order for a copy has been made, entries shall be made by the head copyist without delay in the first four columns of the register of copies; and the order with the application, if any, and the stamped paper, if any, accompanying the application shall be forwarded forthwith by the officer-in-charge of the copying department to the official-in-charge of the record, who shall without delay send such order, application and stamped paper and the particular paper out of the record of which a copy is desired to the head copyist, and shall take from the head copyist in a book to be kept for the purpose a receipt containing a note of the date and hour when such paper was delivered to him; and the head copyist shall enter in his register of copies the date ana hour when he received the aforesaid paper or the paper of which a copy is required.[Where the officer-in-charge of the record-room considers that it is inconvenient or unsafe to break the Natthi of the record, the copy shall be made and compared by the copyist in the record-room under the direct supervision of the record-keeper.] [Added by Notification No. 379/VIII-a-1, dated 3rd December, 1960, published in U. P. Gazette, Part II, dated 8th April, 1961.]As soon as a copy is made, the head copyist shall forthwith return the paper of which the copy has been prepared together with the order and the application, to the official from whom he received them; and such official shall forthwith place such order and application in File B of the record.The head copyist shall at the end of each working day deposit all documents under copy in a locked box to be kept for that purpose. At headquarters such box shall be kept in the record-room. When the copy has to be made in the office of a Court on tour, the Presiding Officer shall appoint some person to perform the duties of the head copyist.
