(1)Under no circumstances shall a copy be carried beyond the number of sheet for which charges of copying have been deposited.(2)When an application is made by post and it is discovered that copying cannot be taken in hand for want of funds or correct information, a notice shall be posted to the applicant on the day the defect is discovered, with a direction to send the money or the information.(3)When the defect mentioned in sub-rule (2) is discovered in an application presented in person, the applicant shall be informed verbally at once if it is discovered on presentation, and if after presentation, then on the next day fixed for him to appear or at any time before such date, if he is available. If he does not appear on the day fixed or is not informed at any time before such date, notice shall be posted to him that day to the address, if any, given under Rule 479.(4)If for a period of 30 days an advance received by money order cannot be spent because there is no application, or an application sent by post cannot be acted upon because there is no advance, the head copyist shall so inform both the clerk of Court and the applicant either personally when he attends or by post if he applied for a postal copy.(5)When the applicant is given oral information under this rule it shall be recorded as in the case of notice issued to the applicant.Note. - District Judges should, having regard to the necessity for safe custody of records and the accommodation available for such custody in the copying branch; pass general orders as to the custody of records of which copies are stopped for want of funds or correct information.
