(1)An application under Section 9 (1) of the Act for any change or proposed change in the particulars recorded in the Register of Public Trusts shall be made in Form VI.(2)Amendments in the entries in the Register of Public Trusts shall be made by scoring out in red ink the original entry or entries, and the addition or alteration initialled by the Registrar.(3)The Registrar may of his own motion correct clerical or accidental mistakes in any of the entries in the Register of Public Trusts. Every such alteration shall be initialled and dated by the Registrar.
