- When a copy is ready, and the applicant or his authorised agent is present, the copy shall be given to him. If the applicant or his authorised agent is not present a notice under the signature of Officer-in-charge shall be affixed to the notice board notifying that the copy is ready for delivery. If from the date of affixing of the notice, the applicant appears within two months the copy shall be delivered to him. If the applicant does not appear within this period, the copy shall be destroyed under the orders of Officer-in-Charge and an entry to this effect being made in the remarks column in the register of copying applications (Reg. 11).
