Section 142 in The Chhattisgarh Registration Rules, 1939
142.
When under Section 46 (2) of the Indian Stamps Act, 1899, a Registering Officer is called upon to give an authenticated copy of an impounded document, he shall authenticate such copy by a certificate in the following form :-"Certified that this is a true copy of the document purporting to be executed on..............by.............., son of.............., resident of.................., in favour of. son of.................resident of..................., impounded in order to be sent to the Collector of..............district on the day of. 19................"
