- Endorsements shall always be written by or in the presence of the registering officer and of the parties concerned. With the previous sanction of the District Registrar stamp with blank spaces may however be used for recording any of the shorter endorsement forms. It should be affixed by or in presence of the registering officer. When a person who cannot write or sign his name by means of a mark his name shall be recorded at length, and the registering officer shall also sign his own name in attestation that the said mark was affixed in his presence. When there is no room on a document for the necessary endorsement, they shall be made on a separate sheet of foolscap paper, and attached to the document, a note being at the same time made on the document itself and signed by the registering officer. Every' piece of paper so added must bear the seal of the registering officer and be signed and dated by him. The "addition" of the persons concerned is the "Addition" as described in section 2 of the Act, and the word is to be so interpreted where used throughout these rules.
