226. Procedure on receipt of an application for a copy of record.
(1)Every Officer receiving an application for a copy of record shall:-(a)Endorse or cause to be endorsed thereon the date of presentation.(b)Initial the endorsement.(c)Cause the court-fee stamp thereon to be cancelled according to law, and(d)Cause the application to be registered, and endorse thereon the serial number of its entry in the register.(2)On the stamped sheets accompanying the application shall be entered only the date of the application and the register number.(3)The Head Copyist shall promptly make proper entries in the register of applications, for copies in the prescribed form (Reg. 11). The Head Copyist shall send the application to the Official-in-charge of the record required who will enter each in the appropriate column of the register, his signature and the date and hour on which he received the application relating to him. The official-in-charge of the record shall without delay send such application, order and stamped paper and the record to the Head Copyist and shall take from the 1 lead Copyist, in register in the prescribed form (Reg. 12) to be kept for the purpose, a receipt of the date and hour when such record was delivered to him, and the Head Copyist shall enter in the appropriate column of the register (Reg.11) the date and hour on which he received the aforesaid record.
