- If the attestation is made by the Girdawar Kanungo, he shall note in his register of agreements the date of presentation of the document, the nature of the document, and the name and address of the executant, and shall note the fact of the attestation in his diary. The parties shall also sign the register or put their thumb-impressions thereon attested by witnesses. If the Girdawar Kanungo is not satisfied as to the identity of the executant or his acquaintance with and assent to the terms of the document, or if execution is not admitted by him, he shall refuse to attest, it, and shall enter in his diary the date of presentation, the nature of the document, the name and address of the executant, and the reason for his refusal.
