-If the record of the case has been despatched to the record-room, the Munsarim or the Reader of the court concerned, as the case may be, shall forward the application to the record keeper who shall certify the particulars required in columns 5 to 7 of the aforesaid application for repayment and shall sign the same.If the record of the case has been despatched to the High Court or other appellate court, the Munsarim or the Reader of the court concerned, shall forward the aforesaid application to such court giving reference to the case in connection with which the record has been sent. On receipt of such application in the High Court or other appellate court, the Registrar or Munsarim of the Reader, as the case may be, shall certify under his signature, the particular as required in columns 5 to 7 of the above said application and shall forthwith return it to the court which forwarded it.
