- A despatch book in Form No. 66 shall be kept for the District Judge's office. Covers to be delivered by a messenger in the vicinity of the court-house shall be sent, with this book, to the addressee, whose acknowledgement will be taken in the last column. Covers to be sent by post shall be similarly sent to, and acknowledged by the Central Nazir.[The Central Nazir or any other official specially deputed for the purpose with the approval of the District Judge, after affixing the necessary postage stamps shall despatch the covers, after entering them in the register, in State Form No. 52 maintained under Rule 405] [Substituted by Notification No. 126/VIII-b-48 and 1, dated 14-5-1959, published in U. P. Gazette, Part II, dated 3-10-1959.].Two despatch books may, at the discretion of the District Judge, be kept, one for covers to be delivered by messengers and the other for covers to be sent by post.
