Applications for copies of pending records or parts thereof shall, on being received and registered, be sent to the Presiding Judge of the Court concerned for his orders as to whether a copy should be granted. In case of refusal by the Presiding Judge to grant a copy the head copyist shall inform the applicant accordingly and refund the advance. In the case of applications received by post, the information should be sent by post and the advance refunded by money order after deducting therefrom the necessary money order commission.
