(a)One copy of the statement of accounts shall be sent to the debtor at his cost in accordance with the provisions of Rule 11, by sending it by post to the address entered at the head of the account in accordance with Rule 6 and the creditor shall, at the time of posting, obtain a certificate of posting it :Provided that if the debtor or joint-debtors, as the case may be, agreed in writing to accept the statement of accounts by personal delivery, it shall not be necessary to send it by post.(b)Where there are two or more joint-debtors the statement of account shall, in the absence of any contract to the contrary, be furnished to the joint-debtor who signs first in the document relating to the loan in question.(c)It the debtor accepts the statement of accounts when delivered to him in person, he shall give an acknowledgment of its receipt on a separate sheet of paper. This acknowledgment shall bear the debtor's signature or thumb impression
