(1)The Court in preparing the certificates should adhere, as closely as possible, to the wording of the prescribed form (Form No. 38 in Appendix E to the Civil Procedure Code and borne on Schedule 11-258). The draft of the certificate after it has been approved and signed by the Court should be filed with the execution case, and the certificate should be engrossed on the stamped paper free of copying charge, in accordance with the draft, and should bear date and the day on which the sale became absolute. The certificate should also indicate the day on which it was delivered to the auction purchaser.
