16. Manner in which a claim under sub-section (1) of section 8 shall be made .-(1) A claim under sub-sections (1) [and (5)] of section 8 shall be made in Form 2.
(2)The original assignment or agreement or other document affecting right, title or interest in the application or an official or notarially certified copy thereof shall also be furnished for the Controllers's inspection and the Controller may call for such other proof of title or written consent as he may require.
