- If for any reason a copy, the fees for which have been paid, cannot be furnished to the applicant, he shall be entitled to a refund of the fee for the preparation of the copy, but not of the one anna court-fee affixed to the application. Similarly, if in any case the sum paid by an applicant on account of a copy exceeds the amount chargeable on account of such copy, the applicant shall be entitled to a refund of the excess. Such refunds shall be obtained in the manner prescribed by rule 79.
