1285. Pages of registers and books to be numbered and certificate to be recorded.
(a)In books or registers in which printed page numbers are not given, the head clerk shall have the pages consecutively numbered and certify on the inside of the cover that this has been done, stating the number of pages the book or register contains. The Court officer shall do likewise in respect of any book or register received by him direct from the Magistrate's office.(b)In the case of account registers and books a gazetted officer shall certify on the inside of the cover the number of pages which it contains.
