- The registering officer must take care that the witness is really able to identify the person to be identified. To this end the witness should be clearly and specially asked whether that person is or is not the person he processes himself to be. and what the nature of his........... the witness...................acquaintance with that person is. The testimony of an indentifying witness should be rejected if he has had no personal acquaintance with the person identified but has merely been told his name for the purposes of that identification. Care should be taken that identification does not become a trade among the petition writers, menials and hangers on of the office. The testimony of persons who make such a trade should not be accepted.
