- Except in the case of an application for a copy of book, register, map or plan or an extract thereof, an application for a copy for which a charge is to be made shall not be entertained unless it is accompanied by a sheet or sheets of stamped paper of the value required under the preceding rule.The copy shall be written so far as possible upon such sheet or sheets, and if the whole cannot be written thereon, the remainder shall be written upon foolscapc paper of durable texture supplied by the Government.If the copy does not extend over every sheet filed, the head copyist shall make and sign upon each blank sheet an endorsement to the following effect :"This sheet was filed with application No....................dated................"The charge fixed by the Court for a copy of a book, register, map or plan or any extract thereof shall be levied and disposed of as such Court by written order may direct; any portion of such charge which such Court may direct to be levied in stamped copying paper shall be subject to the foregoing provisions of this rule.If an application for a copy is rejected, the officer-in-charge of the copying department shall at once return to the applicant any stamped paper filed therewith and take his receipt for the same in Column 13 of the register of copies (Form No. 8), If the applicant be not present, the officer shall inform by post of the fact and direct him to appear without delay and take back the stamped sheets forwarded by him with his application, provided that he has previously sent a duly stamped and addressed envelope.The officer before returning any stamped sheets shall endorse each sheet with the words "Returned unused to..................." (being the applicant) and initial them.These applications for copies shall be consigned to the record-room in monthly bundles on the first day of each month following that to which they relate.Stamped sheets so returned may be used by the same applicant in a subsequent application for copy.If no applicant appears within thirty days of the date when the letter was sent to him, the officer shall render useless the stamped sheets by folding them down the middle vertically, tearing off the right half of each sheet destroying it and causing the left half on which is entered the date and number (Rule 145) to be filed in the record alongwith the application. An entry of the fact of destruction shall be made in the register of copies (Form No. 8) against the application.
