(1)As soon as the copy is made the Head Copyist shall forthwith return the record, together with the application and order to the official from whom he received them and such official shall forthwith place such application and order at appropriate place in the last part of the file.(2)The Head Copyist shall, at the end of each working day, deposit in a locked box or almirah to be kept for that purpose in the record room, Nazir's room or other secure room allotted by the Presiding Officer all documents under copying.(3)For the purpose of these rules, the District Judge for his own court and the Presiding Officers of other courts in which copying work is done, subject to the sanction of the District Judge, shall select from the establishment of the court a proper person to perform the duties of Head Copyist.(4)If an application is rejected the Head Copyist shall at once return to the applicant the stamped paper which accompanied the application and take his receipt for the same in the register (Reg. 11). In case the applicant is a counsel the unused stamp paper may be returned to his registered clerk.(5)If the applicant be not present, the Head Copyist shall inform him by post of the fact and direct him to appear without delay and take back the stamped sheets forwarded by him with his application provided that he has previously sent a duly stamped addressed envelope. When the applicant requests that the unused folios may be returned to his counsel, they may be returned to the counsel or his registered clerk, if the counsel practices at the Headquarters Station, the unused folios shall be returned to him or his registered clerk and his signature taken. If he practices at an outlying court, the unused folios may be returned to the outlying Munsiffs at applicant's expenses. The correspondence with the outlying court shall be filed with the record of the suit to which the original application for copy belongs.(6)The Head Copyist before returning any stamped sheets shall endorse each sheet with the words "returned unused to ...." (being the applicant) and initial them.(7)Stamped sheets so returned may be used by the applicant in a , subsequent application for copies.(8)If the applicant does not appear within thirty days of the date on which ;he letter was sent to him under sub-rule (5) or in the case of an applicant who has not sent a duly stamped addressed envelope, within 30 days of the date in which the application was rejected, the Head Copyist shall render useless the stamped sheets by folding them down the middle vertically tearing off the right half of each sheet, destroying it and causing the left half on which is entered the date and number to be filed in the record along with the application. An entry of the act of destruction shall be made in the register of copies (Reg. 11) against the application.C. Copying Fees
