(1)When a power of attorney is executed before a Registering Officer at his office, he shall, after satisfying himself of the identity of the Principal and obtaining, when necessary, his, left thumb impression against his signature, authenticate it in Form No. 9(a) given in Appendix-II.(2)When a power of attorney, not executed before a Registering Officer, is presented to him for authentication under proviso to Section 33 of the Act, the Registering Officer shall, if he attends at the private residence of the Principal and obtains evidence as to the voluntary nature of the execution he shall authenticate the same in Form No. 9(b) of Appendix II.(3)Refusal to authenticate power-of-attorney- When Registering Officer attends under Sub-section (3) of Section 33 of the Registration Act, at the house of a Principal to obtain evidence as to the voluntary nature of the execution of a power of attorney by him and is not satisfied that the power has been voluntarily executed by the person purporting to be the Principal, or, if it appears to him that the Principal executing it, is a minor, an idiot, or a lunatic, he shall record, on the power his refusal to authenticate it in Form No. 9(c), Appendix-II.Note - (i) The document should be returned and the following note of refusal be made in the Register of Visits and Commissions in the column of remarks :"(Authentication refused on account of denial of execution, or minority, or lunacy of the executant as the case may be)".(ii)Not appearing to admit execution is tantamount to denial of execution.(4)When the Principal is examined on commission the forms of endorsements given in Form Nos. 5 to 7, Appendix-II should be adopted suitably.
