(1)On the presentation to him of an instrument for registration under Rule 4, the officer empowered under Section 8 shall satisfy himself-(a)that it is in a language commonly used in the district or is accompanied by a translation into such language certified to be true translation by a person known to such officer;(b)that the description of the land from which the extraction of mica is authorised is sufficient for the identification of such land;(c)that the application for registration is made by or on behalf of the person who is authorised by the instrument to extract mica;(d)that all interlineations, blanks, erasures and alterations are initialled by the person executing the instrument, or by the scribe if the executant is illiterate;(e)that, when an instrument presented for registration purports to have been executed by a person who cannot sign his name and has attested the document by means of a mark, the name of the executant has been entered in full in close proximity to that mark;(f)that the instrument bears the full address and father's name of the executant.
