- When any document is registered in book No. I, III or IV affecting some other document previously registered in book No. I, III, or IV, a note giving the page, volume and the number of book of the latter document shall be entered opposite the entry of the earlier document. The note should be signed by the Registering officer of the day. When the book' containing the previous document is in the office, the note will be immediately made. When the book is in the Central Office of record of the District or in another district, a request for compliance with the rule will be immediately sent to the Officer-in-charge of the central office of record or to the District Registrar in whose district the previous document was registered. Notes of compliance with this rule should always be entered on the copies of documents in which the reference to previous documents occur, as without such notes, it cannot be easily ascertained whether the rule has been complied with.
