- In case any difficulty arises in complying with an order for want of sufficient information to enable the record to be traced or the copying fee filed is insufficient, the applicant shall, if not present, be asked by post (provided that he has previously deposited the requisite postage stamps) to remove the defect within [fifteen days] [Substituted for the words 'ten days' by Notification No. 309/VIII-a-1, dated 14th October, 1963, published in U. P. Gazette, Part II, dated 5th December, 1964.]. But if the postage stamps have not been so deposited, the nature or extent of the deficiency in the information or copying charges shall be recorded in red ink and posted on the notice board. On the expiry of [fifteen days] [Substituted for the words 'ten days' by Notification No. 309/VIII-a-1, dated 14th October, 1963, published in U. P. Gazette, Part II, dated 5th December, 1964.] from the date of posting the application shall, if the defect is not removed, be rejected for default.
