On receiving an application presented by hand the head copyist shall, unless the application asked for postal delivery [See Rule 479 (a)] forthwith fixed and intimate to the applicant a date within seven working days of the presentation on which he should attend to ascertain whether the copy is ready or whether any further advance is required. Should the copy not be complete on the date so fixed, the applicant shall be directed to attend another date within seven working days of the first, and so on. The successive dates on which the applicant is told to attend shall be entered in the receipt as well as in the carbon duplicate of the Duplicate Receipt Book and in the Register of Applications.
