- A document tendered for re-registration shall be treated in all respects if it were a new document. It shall be recopied in its altered form and full fees levied. If there be insufficient room on the back of the document for the new set of endorsement required, they shall be written or contained on a separate piece of paper as provided in Rule 127, only the endorsements including the certificate of admissibility on the left hand margin of the book, previous endorsements already made in the document being copied in the body of the copy in order as they appear on the original deed.
