Section 16(2) in Public Debt (Compensation Bonds) Rules, 1954
(2)When any such document is to be executed or an endorsement signed by a Magistrate under the rule on behalf of any person, the Magistrate shall execute the document or sigh the endorsement in the presence of that person, and shall enter below his own signature a certificate to the effect that the document was executed, or the endorsement signed, as the case may be, at the request of that person, after having been previously over to the latter, and that he is satisfied that the effect of the document of the endorsement is fully understood by such person.
