- With the bundle shall be sent an invoice in Form No. 19, the upper portion of which shall be Filled up in the court transmitting the record, and shall be signed by the chief ministerial officer of that court. On receipt of the bundle the record-keeper, after comparing the entries in the invoice with the lists (Form Nos. 15 to 18) accompanying the bundles and with the number of records of each class actually received, shall, if the invoice be found to be correct, sign the acknowledgement at the foot of it, and return it to the court from which it was received. If the invoice be found to be incorrect, the record-keeper shall acknowledge the receipt of the records actually received, and shall report the discrepancy for the orders of the District Judge.
