142. Applicant to be informed of the result of search.
- Upon the completion of the search the registering officer will intimate to the applicant whether the required entry has been found, or whether the search has proved fruitless. In the latter case the fee for search shall not be refunded, but the applicant shall be entitled to receive, if he wishes, a certificate that the entry sought has not been found, the year or years in the books of which search has been made being specified. In the former case he shall be permitted, if present, to read, or to have read to him, the entry for the finding of which the fee has been paid, and may be permitted to take notes thereof in pencil only, due precautions being taken to prevent any tampering with the registers.If the applicant is not in attendance, the required intimation will be sent to him by post service paid. The date of intimation will be entered in column 8 of register of searches (Form No. 11 Appendix I). If the application for search has been accompanied by and application for a copy, and the entry of which the copy is required has been traced the requisite particulars should forthwith be noted on the application for copy, which shall be dealt with in the order in which it would have received priority if presented at the time at which such entries are made. The date of entry of such particulars will be noted in column 5 of register of applications for copies (Form No. 10, Appendix 1).
