658. When a copy lies undelivered or when no work has been done on an application for thirty days for want of funds or correct information or when no application has been received for thirty days after receipt of an advance by money order the unexpended advance shall be entered in columns 1, 2 and 3 of the list of unexpended advances. The application itself and any sheets used for the copy shall be deposited in the record room. If the applicant subsequently pays a further advance or supplies correct information the copying shall be resumed and the application shown as restored, in the remarks column against its original serial number in the head copyist's register of applications for copies:
Provided that when the delay, counted from the day copying was stopped to the day on which the further advance or information is received, exceeds four months, copying shall he resumed only if the officer-in-charge of the section excuses the delay. The disposal of the unexpended advance either by repayment or by lapse to Government shall be shown in red ink in columns 4,5 and 6 against the original entry in addition to the usual black ink entry in chronological order in columns 1,2 and 5 which alone will affect the balance in column 7.Note. - Copies undelivered should be preserved for three years from the date on which they were ready.
