Section 42(6) in The M.P. Madhyastham Adhikaran Regulations, 1985
(6)If the applicant does not claim the copy ready for delivery on the date mentioned above or within one month thereafter, the copy so prepared may be deposited in record room. If the applicant appears within 3 months, the copying application may be restored with the written permission of the Registrar, if the Registrar is so satisfied with the reasons mentioned for delay.
