Section 34(3) in The Registration Act, 1977 (1920 A.D.)
(3)The registering officer shall thereupon(a)enquire whether or not such document was executed by the persons by whom it purports to have been executed;(b)satisfy himself as to the identity of the person appearing before him and alleging that they have executed the document; and(c)in the case of any person appearing as a representative, assign or agent, satisfy himself of the right of such person so to appear.
