153. General rules regarding registers. - (a) No new Registers or Forms shall be used without the permission of the Commissioner.
(b)Excepting books and registers containing printed page numbers, all books and registers as also printed pages of railway warrants, pay and receipt cheque books shall be consecutively numbered by the Forms clerk of the Calcutta Police Directorate, who shall also certify on the inside of the covers that this has been done stating the number of pages the book or register, as the case may be, contains and the certificates shall also be attested by the Office Superintendent, Calcutta Police Directorate.(c)No page may be torn out of a register unless there is specific authority for doing so.(d)Corrections shall be attested by the officers making them and shall be made by drawing a line through the mistake so as to leave the word corrected legible and by writing the correct word afterwards or in the margin. A piece of paper shall not be pasted over a mistake.Interpolations shall not be made in order to rectify an omission; a formal entry shall be made.(e)No register shall be rewritten without the written permission of the Deputy Commissioner.Note. - Seals of a uniform pattern have been provided for all offices and no deviation shall be allowed from the sanctioned design when seals are renewed or new seals are procured.
