Section 20 in The M.P. Commissioner of Oaths Rules, 1976
20. Identification of deponent.
- Every person swearing an affidavit shall, if not personally known to the person before whom the affidavit is sworn, be identified before that person, by someone known to him, and in such case the person whom the affidavit is made shall state at the foot of the affidavit, the name, address and description of the person by whom such identification was made. Such identification may be made by a person :(a)personally acquainted with the person to be identified; or(b)who is reasonably satisfied as to his identity :Provided that, in the later case the person so identifying shall sign at the foot of the affidavit a declaration in the following form after there has been affixed to such declaration in his presence the signature or thumb impression of the person as identified, namely :-Form of DeclarationI (name, description and address) declare that I am satisfied on the ground stated below that the person making this affidavit and alleging himself to be A, B is that person.(Here state the grounds)
