Applications for copies of pending records or parts thereof shall, on being received and registered, be sent by the head copyist to the presiding officer of the Court concerned. In case of refusal by the presiding officer to grant a copy the head copyist shall inform the applicant accordingly and refund the advance. In the case of applications received by post, the information shall be sent by post and the advance refunded by money order after deducting therefrom the necessary money order commission.
