(1)(a)Commissioner, may examine witnesses in the same manner as Registering Officer and persons who may be required to give evidence before a Commissioner and who refuse to do so shall be subject to the penalties and punishment which they would incur for the same offence if committed in a Registration Office.(b)Where receipt of consideration is acknowledged before the Commissioner, or paid or any goods delivered in his presence, shall be recorded under the endorsement made in Form No. 7, Appendix-II and the signature of the payee and payer shall also be appended thereto.(2)Examination of Commissioner by Registering Officer - A Registering Officer may examine a commissioner personally, in the office of the Registering Officer, touching any of the circumstances connected with the discharge of his commission and in particular, with reference to the voluntary nature of the admission or execution of a document.(3)Procedure on execution of Commission - When a Commission has been executed, the Commissioner shall return the document to which it relates to the office from which the Commission was issued with report in Form No 7 Appendix-II endorsed on the said document.(4)The Registering Officer, on receipt of the report, shall make an endorsement below such report in Form No. 8(a) or (b) in Appendix-II.Part-XI Powers of attorney(Section 33 of the Act)
