(1)Under no circumstances shall a copy be carried beyond the number of sheets for which charges of copying have been deposited.(2)When an application is made by post, and it is discovered that copying cannot be taken in hand for want of funds or correct information, a notice shall be posted to the applicant on the day the defect is discovered, wit a direction to send the money or the information.(3)When the defect mentioned in sub-rule (2) is discovered in an application presented in person, the applicant shall be informed orally at once if it is discovered on presentation, and if after presentation, then on the next day fixed for him to appear or at any lime before such date, if he is available. If he does not appear on the day fixed or is not informed at any time before such date, notice shall posted to him that day to the address, if any, given under Rule 639 (b) above.(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).
