(5)If the applicant be not present, the Head Copyist shall inform him 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 addressed envelope. When the applicant requests that the unused folios may be returned to his counsel, they may be returned to the counsel or his registered clerk, if the counsel practices at the Headquarters Station, the unused folios shall be returned to him or his registered clerk and his signature taken. If he practices at an outlying court, the unused folios may be returned to the outlying Munsiffs at applicant's expenses. The correspondence with the outlying court shall be filed with the record of the suit to which the original application for copy belongs.
