When copies are ready they shall, before delivery or dispatch, be signed by way of attestation by the head copyist or officer-in-charge, who shall before signing, see that each sheet bears the Court-fee stamps to cover the cost of copying and that all such stamps have been punished by a punch making the letter C. The attesting officer shall also see that court-fee stamps, if any, required by Article 9 of Schedule I of the Court-fees Act, 1870, as amended, have been affixed to the first page of the copy and punched with a C punch.Note. - A postal copy (i.e., a copy which is to be sent by post) which is finished but cannot be dispatched for want of postal charges shall be treated as ready, and the date on which it is so treated shall be entered in column 8 of the table of dates prescribed in Rule 649 and also in column 12 of the register of applications for copies. the same date shall also be put in column 9 of the table and column 8 of the register of applications for copies with an addition of the word "Postage" below the date.
