Section 519(3) in High Court Rules and Orders In M.P.
(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. If no application is received within thirty days, the head-copyist shall demand return of money and proceed under Rule 540.
