- In the case of an application for search or for copy presented by post and not accompanied by a sufficient fee, the registering officer shall intimate to the applicant by service paid post the amount of the fees required including the fees, if any, chargeable under the Indian Stamp Act. as adapted to Rajasthan and shall allow him a period of fifteen days within which to make good the deficiency. If at the end of such period the deficiency is not made good, the application shall be rejected. The date of intimation of the fees to the applicant will be entered in column 11 of the register of applications for copies (Form No. 10. Appendix I).
