(8)If the applicant does not appear within thirty days of the date on which ;he letter was sent to him under sub-rule (5) or in the case of an applicant who has not sent a duly stamped addressed envelope, within 30 days of the date in which the application was rejected, the Head Copyist shall render useless the stamped sheets by folding them down the middle vertically tearing off the right half of each sheet, destroying it and causing the left half on which is entered the date and number to be filed in the record along with the application. An entry of the act of destruction shall be made in the register of copies (Reg. 11) against the application.C. Copying Fees
