(1)On arrival, the parcel containing the record shall be received by the Munsarim or the Reader, as the case may be. He shall examine it and have weighed. If it appears intact and not open to suspicion he shall then make it over to the clerk-in-charge of the records, who shall forthwith check the papers it contains, and see that they agree with the general index and order sheet. If the record is found correct, it shall be so stated by the clerk in the form of acknowledgment. If the record is found to be in any way defective, a report shall be made without delay to the Presiding Officer.(2)if any parcel received by Munsarim or the Reader, as the case may be, appears to have been tampered with, he shall have it opened in the presence of an official of the post office or railway in accordance with rules of those departments. He shall himself check the papers and if any appear to be missing, he shall at once bring the matters to the notice of the Presiding Officer.
