(1)When a document is executed by an agent or representative, the name of every principal as well as of every agent or representative, and of every person claiming under the document, should be indexed.Example. - (1) A bound executed by Mr. D. Manager, on behalf of the Allahabad Bank, would be indexed under A for principal, and also under D, that being the first letter of the surname of the agent executing the bond on behalf of the bank.(2)Documents executed by or in favour of guardians on behalf of minor should be indexed in the names of the guardians as well as the minors.(3)If the person with respect to whom a document is to be indexed is mentioned in the document under an alias as well as his real name, the document should be indexed with respect to both the alies and the real name.(4)Similarly if a town or village is called by two distinct or different names in the document, it must be indexed with respect to both names.
