(3)If a completed record is required for use in the court in which it was completed, or if it has been requisitioned by another court, or it, for any other reason, a completed record is not sent to the record-room at the time specified in this rule "there shall be sent to the record-keeper, in the monthly bundle, in place of every such record, a copy of the form of requisition (Form 17) under which it has been detained, or transmitted elsewhere; the record keeper shall deal with this as an original requisition."
