656. All applications, whether received by post or presented in person or by an agent or legal practitioner, shall be entered in one and the same annual series of numbers in the register of applications for copies, the letter P being written in red ink to the left of the number as signed to each postal application.
Note. - Applications for copies in which copies have been delivered or in which advances have been refunded without preparing copies or which are received by post unaccompanied by advanced and for which no advance is subsequently received shall be preserved for six months from the date of delivery or refund or receipt. All other applications shall be preserved for three years from the date of their receipt.
