164. Document presented for registration in duplicate.
(1)When two or more copies of a document are presented for registration at the same time the original document shall be registered in the ordinary manner a note being entered on the original as regards the number of duplicates registered.(2)The registering officer shall treat the duplicates as such, if they are exact reproductions of the original, bear the same date and are certified by the executing parties to be true and exact copies of the original. Such copies shall be examined with the original, and should any discrepancy be detected the presenter shall be required to reconcile it before the document is accepted for registration. If the original contains a map or plan or any other annexure a copy shall be annexed to each of the copies to be registered.(3)Each such copy shall be separately numbered in the fees book and the register but it will not be necessary to copy the whole document more than once in the register. So far as such copies are concerned only the serial numbers and the endorsements including the stamp vendor's endorsements, if any, shall be copied in the register below the copy of the original document, and the certificate of registration on the original and on the copies shall mention all the pages of the volume occupied by the entries which relate to the original and the copies. Each copy of the document shall bear the same endorsements as the original with necessary change as to the serial number and also the following additional endorsement:Duplicate (or triplicate or other copy) of serial No.Difference between the original and the duplicate (or triplicate or other copy)Interlineations, blanks, alterations, erasures in this:Compared byReader..................Examiner................Signature of the registering officer.Date........(4)The duplicate or the triplicate of a power of attorney presented for authentication shall be treated as a separate power and a separate attestation fee levied thereon, but it shall not be necessary to abstract the power more than once in the register of powers of attorney (book No. VI). So far as the duplicate or the triplicate copies are concerned, only their number, together with the value of stamp, shall be noted in appropriate places, a note being at the same time made in the column for abstract to the effect that it is a duplicate, triplicate or other copy of power No........... abstracted in page...........
