- The Munsarim or the Reader of the court concerned, as the case may be, shall be responsible that no unnecessary delay occurs in obtaining the necessary report, and in preparing the repayment order.Presiding Officer shall inspect every week the Register of Refund Applications, and shall ascertain from the orders for repayment, whether orders were obtained without undue delay i.e. 4 days from the date of receipt of reapplication, if the record of the case was at the same station of the court and 10 days if the record was at another station and shall seek explanation in the case in which orders were not so obtained.
