141. Applicant to be informed of the order made on application or search.
- If the search required is one which cannot under clause (4) section 57, be claimed by the applicant or, if the application does not contain sufficient information to enable the required entry to be identified, or if the registering officer considers it necessary to require proof of the correctness of the information referred to in rule 133 he will inform the applicant personally if in attendance, or by service paid post if he is not present, of the order passed on his application, and will note in the remarks column of the register the date of such intimation.
