Section 262(5) in The Rajasthan Revenue Courts Manual, 1956
(5)If the applicant does not appear within thirty days of the date on which the letter was sent to him under paragraph (2) above or in the case of an applicant who has not sent a duty stamped addressed envelope, within thirty days of the date on which the application was rejected the Head Copyist shall render useless the stamped sheets by folding them down the middle vertically tearing of the right half of each sheet, destroying it and causing the left half on which is entered the date and number to be filed in record along with the application. An entry of the fact of destruction shall be made in the register of copies against the application.C-Copying fees
