Section 33 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
33.
No erasures shall be made with a knife in any register book or record, but mistakes shall be corrected, when necessary with the pen, and shall be invariably attested by the Registering Officer. Corrections are not to be obliterated or blotted out so as to be illegible, but a line is to be drawn through erroneous words with the pen, so that they may remain legible.
