- All endorsements on documents shall be made in the registering officer's own handwriting, unless he has been authorised to use endorsement stamps and shall be dated and signed by him, as required by Section 59 of the Act. Below his signature his official designation shall be added.Note :- The word "handwriting" referred to in this rule shall be taken to include typewriting. The Inspector-General of Registration may allow a Registering Officer, to use with his own hand, typewriter for the purpose of recording endorsements on documents presented to him for registration.
