Records required for copying which are in the record-room shall be obtained by sending the applications for copies in original to the record-keeper, the number and the date of each application being noted in the dak book maintained in the copying section. All such applications received during each day shall be sent to the record room by 4.30 p.m. the same day. The record-keeper shall trace the records from the information in the applications and return the letter with the connected records as early as possible. No application shall be retained by the record-keeper for more than three days including the day of receipt by him if the record required in connection with an application is not in the record room or cannot be traced because the information in the application is wrong or insufficient, application shall be returned with an endorsement "Description Wrong", "Record cannot be traced", as the case may be.Note. - The clerk of Court shall see that records are not called for or retained by the copying section for purposes foreign to copying and that the head copyist obtains in his dak book an acknowledgment of the receipt of each record returned to the record room or to a Court or official.
