Section 43 in Criminal Rules of Practice and Circular Orders, 1990
43. Alterations, Interlineations and Erasures:
- Alterations, interlineations and erasures, if any, shall before an affidavit is sworn or affirmed, be authenticated by the initials of the authority before whom the affidavit is taken ; otherwise the same shall not be filed or made use of in any matter without the leave of the Court.
