- Where an application is not presented in electronic form, the applicant may, if he wishes, attach to and present with, his application a receipt slip in Form No. 46. If this is done, the slip shall be signed in acknowledgement of the receipt of the application and returned to the applicant after necessary entry has been made in Column 4, care being taken that all space where any interpolation or insertion of words is possible, is crossed with a line. The Presiding Officer of the Court shall satisfy himself from time to time that receipt slips are returned to applicants duly filled in without delay.]
