When copies are ready they shall before delivery or despatch, be signed by way of attestation by the head copyist or Judge, who shall before signing, see that each sheet bears the court-fee stamps to cover the cost of copying and that all such stamps have been punched by a punch marking the letter C The attesting officer shall also see that court-fee stamp, if any, required by Articles 6, 7 and 9 of Schedule II of the Court Fees Act, 1870, have been affixed to the first page of the copy and punched with a C punch.Note. - A postal copy (i.e., a copy which is to be sent by post) in which copying work is finished but which cannot be despatched for want of postal charges only should be created as ready and the date on which it is so treated should be entered in column 7 of table of dates prescribed in Rule 489 foregoing and also in column 12 of the Register of Applications for copies. The same date should also be put in column 5 of the Table and column 8 of the Register of Applications for copies with an addition of the word "Postage" below the date.
