654. If the amount of the advance received for a postal copy is more than sufficient to cover all charges (including court-fees, postage and registration fees), the surplus shall be remitted by money order, or if it does not exceed seven annas, in postage stamps enclosed with the copy or in a separate cover as may be economical. If a surplus sent by money order is not returned to the copying section or acknowledged by the addressee, the head copyist shall make enquiries from the post office, within two weeks if the addressee lives where there is a post office, and within four weeks if he lives where there is not.
