Section 651(3) in Criminal Courts - Rules and Orders
(3)When the defect mentioned in sub-rule (2) is discovered in an application presented in person, the applicant shall be informed orally at once if it is discovered on presentation, and if after presentation, then on the next day fixed for him to appear or at any lime before such date, if he is available. If he does not appear on the day fixed or is not informed at any time before such date, notice shall posted to him that day to the address, if any, given under Rule 639 (b) above.
