(1)A Commission issued under Section 33 or Section 38 shall, when the person to be examined resides within the Sub-district, be endorsed in the document in Form No. 5 Appendix-II and be addressed ordinarily by the Registering Officer to one of his clerks. When the person to be examined resides in another sub-district, whether within the same district or in another district the commission shall be endorsed on the document in Form No. 6 of Appendix-II and directed to the Sub-Registrar of the later Sub-district. The Sub-Registrar receiving a commission so addressed, may, if he cannot attend personally, redirect it to any officer of his establishment.(2)When a Registering Officer sends a commission to another officer under the provision of Sub-rule (1) of Rule 50, he shall at the same time; transfer the travelling allowance, if any, paid in respect of the Commission but shall credit the commission fee in his own accounts. The cost of remitting the travelling allowance shall be borne by the applicant.
