- Wherever a document is re-registered, it will be treated in all respects as if it were an entirely new document, and must be recopied, in its altered form in the proper register, and the full fees levied. If there be not sufficient room on the back of the document for the new set of endorsement required, owing to its being already occupied with the endorsements recorded at the first Registration they may be written or continued on a separate place of paper, as provided for in rule 184.
