Section 10 in The M.P. Commissioner of Oaths Rules, 1976
10. Register to be maintained by Commissioner of Oaths.
(a)Every Commissioner of Oaths shall maintain a register in form IV and shall enter the details of all business transacted by him in this register soon after the affidavit is verified.(b)Every Commissioner of Oaths shall permit the District Judge or any such officer as the appointing authority may appoint in this behalf to inspect the register maintained by Commissioner of Oaths under sub-rule (a) above.(c)Every Commissioner of Oaths shall grant a receipt in form V for the fees charged/realized by him and make entry thereof in the register maintained under Rule 10(a).
