- Every application for a copy shall be made in [Form No. 27] [The form can be obtained from licensed stamp-vendor.] and shall describe clearly :(a)The record if any, in which the document, of which a copy is applied for will be found;(b)The [document] [Document includes judgment, decree, order, pleading, deposition, exhibit, register or any other paper.], of which a copy is applied for;(c)Whether or not the application is urgent; and(d)all other particulars required in Form No. 27 of the application for copies.If the applicant desires the copy to be sent by post he shall also send-(1)a duly stamped and addressed post card to enable him to be informed of the extra charges to be paid, [or of other requirement to be complied with] [Inserted by Notification No. 339/VIII-b-1, dated 21-11-1961, published in U.P. Gazette, Part II, dated 9-6-1962.], if any, on his application for the copy; and(2)in case the papers are to be sent by post, a duly stamped and addressed envelope.Note 1. - If the extra charges are not paid within 15 days from the date of issue of notice the application for copy shall be rejected and the addressed envelope shall be used for informing the applicant of the order of rejection of his application for purposes of priority.[Note 2. - If the particulars given in an application for copy tire wrong and are not corrected within fifteen days from the date of issue of notice, the application shall be rejected and the applicant informed accordingly if he has already supplied a duty stamped and addressed postcard for the purpose. For purposes of priority in issuing copy an application with wrong particulars shall be deemed to have been made on the day on which corrected particulars are supplied.] [Inserted by Notification No. 339/VIII-b-1, dated 21-11-1961, published in U.P. Gazette, Part II, dated 9-6-1962.][Note 3. - For purposes of priority in issuing copy, an application with deficient copying fee shall be deemed to have been made on the date on which the deficiency is made good.] [Added by Notification No. 88/VIII-b-1, dated 31-5-1961, published in U.P. Gazette, Part II, dated 9-6-1962.]
