The official whose duty it is to receive plaints, applications, etc., should endeavour to check them immediately and obtain forthwith the necessary corrections, if any. If circumstances preclude immediate checking, he should not detain the tenderer but should inform him of a time and date for his attendance. Such date should not be more than two working days ahead except in the case of plaints, etc., where accounts have to be checked. In such cases, the date fixed must be either within two working days or at the latest on the last working day of the week. When a time and a date are fixed these should be entered on an order-sheet attached to the document tendered. At outstations the presiding Judge and at headquarters a Judge appointed for this purpose by the District Judge should, at least one or two days in a week at the time of the rising of the Court, inspect the documents pending with the reception officer under this rule to see that there is no delay and should note the fact of this inspection in his Judicial Diary.The Reception Officer is Forbidden to Refuse to Receive Plaints, Applications Etc., Presented to Him on The Ground that he is not Able at The Time to Check them
