(1)Every Election Petition, complete in all respects, shall be presented during the Court hours to the Deputy Registrar (Judicial), at Jabalpur.(2)The name of the person presenting an Election Petition, with a description of the capacity in which he is presenting it, the date and hour of presentation and any other particulars considered necessary shall be endorsed in the margin of the first page of the petition by the Deputy Registrar under his own signature.(3)The Deputy Registrar shall have the petition examined in order to find out that all the requirements of the Representation of the People Act, 1951 and these rules have been complied with.(4)The Deputy Registrar shall affix his full signature to every page of the petition and the affidavit accompanying it.(5)The Deputy Registrar, after examining the petition, shall record his opinion on the opening order-sheet in the following form-"Presented on.............by...........properly drawn up, apparently within time and properly stamped."
