11. Transaction of business by a notary. - (1) A notary in transacting the business under the Act shall use the Forms set forth in the Appendix to these rules.
(2)[ Besides recording declaration of payment for honor a notary shall also register nothings and protests made. Every notary shall maintain a notarial register in the prescribed Form XV.](3)Where any demand of acceptance or payment or better security has been made by a clerk, a notary shall, after examination of the entry in the Register relating to such demand, affix his signature thereto, and cause the clerk to affix his signature also to the entry.(4)Each notary shall, before bringing the Notarial Register into use, add a certificate on the title page specifying the number of pages it contains. Such certificate shall be signed and dated by the notary.(5)Every notary shall permit the District Judge or such officers as the appropriate Government from time to time appoint in this behalf to inspect his register at such times, not often than twice a year, as the District Judge or officer may fix. District Judge or officer appointed by the State Government will have power to lodge a report to the appropriate Government for taking action against a notary.(6)When the original instrument is in a language other than, English, any noting or protest or entry in his register which has to be made in respect of the instrument by a notary may be made either in that language or in English.(7)In making presentment of bills or notes a notary shall observe the provisions of Chapter V of the Negotiable Instruments Act, 1881 (26 of 1881).(8)The notary may-(1)draw, attest or certify documents under his official seal including conveyance of properties;(2)note and certify the general transactions relating to negotiable instruments;(3)prepare a will or other testamentary documents; and(4)prepare and take affidavits for various purposes for his notarial acts.(9)Every notary shall grant a receipt for the fees and charges realized by him and maintain a register showing all the fees and charges realized.
