138. Court-fee stamps on applications to be punched.
- The court fee stamp on every application received shall be immediately punched by the receiving officer, who shall add his initials and the date under it, and enter the application in the appropriate register (Forms 10, 11, and 12, Appendix 1). All applications of the same class should save as provided by rule 140 be dealt with intense strictly in the order of receipt. Applications for copies received in the forenoon should, as far as possible be complied with the same day and those received in the afternoon on the next day, and should have precedence over the documents remaining to be copied in the registers. Urgent copies shall have precedence over ordinary ones and must be furnished with as little delay as possible. Sub-registrars will be responsible for seeing that no application for an urgent copy remains unattended for more than 24 hours.
