30. Revocation of wills and authority to adopt to be registered in Book no-III.
- Revocation or cancellation of a will or an authority to adopt shall be registered in Book no-III fee being charged under Article-C of the Table of Fees.Chapter - VII 31. Authentication of Register Books.(1)No corrections shall be permissible in the hard copies as generated from the computer.(2)The hard copies of the registered documents shall be bound in the form of Books as mentioned in Section-51 of the Act.(3)Each register book shall be covered by a plain sheet of paper before being bound and the following certificate shall be recorded on it by the Registering Officer: -"This book contains...............pages consecutively numbered and it also contains certified hard copies of document numbers............. to................ registered in this office."(4)A certificate shall also be given on the CDs of the electronic records in the following manner: -----"This CD contains pdf files of document numbers..............to.........of vol no. - to - of book no...........for the year......... registered at S.R.O-----------------."
