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State of Tamilnadu - Section

Section 10 in Grant of Certified Copies Rules

10.

(i)The copies shall be sent to the applicant with the unused copy stamp papers, if any, by post in an official cover superscribed "Certified copies Service Unpaid", or "Certified copies and copy stamp papers-service unpaid", as the case may be. If the cover is returned undelivered for any reason, the head of the officer should pay the 'postage out of his office contingencies.
(ii)
(a)The cover and its contents shall, then, be retained for two weeks so that, if the addressee appears and applies for the copies in person, they may be handed over to him after recovering the cost of the postage paid from the contingencies. If he does not so appear, the certified copies should be destroyed and a note of such destruction made in the remarks column of the copy application register against the item concerned.
(b)The unused copy stamp-papers, if any, should be sent to the nearest Sub-Treasury Officer and his acknowledgement obtained.
Appendix IRegister showing the receipt and disposal of applications for copies in at the Office
Petition Number Date of receipt Name and address of the applicant Number date and description of record,inspectionor copy of which is required Number and value of Court-fee stamps affixed tothe application for search of records Order of the head of office as to whether copiesmay be granted or not with date of order
1 2 3 4 5 6
           
           
           
           
           
Total number of words to be copied Total number of Seventy paise stamp papersrequired bat 175 words a paper or the amount of fee payable incash Date on which information of the number ofstamped papers required or the fee to be paid was given to theapplicant Number of stamped papers or amount of cashdeposited,with initials of the head Ministerial Officer and date Name of clerk or typist to whom they were handedover for copying and his initials in token of receipt When copy was ready
7 8 9 10 11 12
           
           
           
           
           
Name of comparer and the date on which the copywas examined with his initials When copy was delivered or sent by post Signature of the applicant when delivered inperson Signature of the clerk or typist and comparer intoken of having received the fee paid in cash Number of stamped paper copied and compared andnumber of returned unused with initials of the Head MinisterialOfficer and date in each case Remarks
13 14 15 16 17 18