- When a copy made under an order upon an application is ready for delivery, notice thereof in the prescribed Form (Part VIII No. 65) shall forthwith be placed on the notice board of the Court. The head copyist shall endorse upon the last sheet of the copy of the date of the application, the date of posting the notice on the notice-board, and the date of delivery of the copy to the applicant. Such dates shall be written in words as well as figures.If delivery of the copy is not taken within fifteen days of the notice being posted on the notice-board, the orders of the Court shall be taken as to the disposal of the copy :Provided that when a copy is to be delivered to a prisoner, it shall be despatched at once to the jail :Provided also that when a copy is to be sent by post, it shall be despatched as soon as the notice is placed on the notice-board.
