Section 651(4) in Criminal Courts - Rules and Orders
(4)If for a period of thirty days an advance received by money order cannot be spent because there is no application, or an application sent by post cannot be acted upon because there is no advance, the head copyist shall so inform the superintendent and also the applicant either personally when he attends or by post if he applied for a postal copy.Note 1. - When questions of limitations arise the burden will be on the applicant to prove that the notice posted to him was delayed in the post.Note 2. - The District Magistrate should having regard to the necessity for safe custody of records and the accommodation available for such custody in the copying branch pass general orders as to the custody of records of which copies are stopped for want of funds or correct information. (See also rule 658 below).
