- It shall be the responsibility of the Munsarim or clerk of the court to see that no unnecessary delay occurs in obtaining the necessary report, and in preparing the repayment order and delivering the same to the applicant.The Presiding Officer, shall inspect every week the Register of Refund Applications and require an explanation in any case in which the order for repayment was passed with undue delay. Three days from the date of application if the record of the case was in the same station as the court and 8 days, if record was in another station should ordinarily suffice for the disposal of an application for refund of deposit.
