(2)In every other case, the person so impounding an instrument shall send it original to the Collector:Provided that where the person who produced the instrument, or any party interested, is prepared to pay the cost of preparing a copy of the instrument, then:-(a)an authenticated copy of the instrument shall be got prepared by the person impounding the instrument;(b)only the authenticated copy shall be sent to the Collector;(c)the Collector shall take action on the authenticated copy as if it were the instrument in original; and(d)any certificate to be endorsed with reference to the instrument by the Collector under clause (a) of sub-section (1) of section 44 or under sub-section (1) of section 46 shall be endorsed on the authenticated copy, ordinarily within 30 days of receipt of the instrument by the Collector and when that copy is received back by the person impounding the instrument that person shall copy the certificate on the original instrument and also authenticate such copy of the certificate.Analogous Law. - Section 38 of the repealed Act.
