(1)The registering officer shall authenticate by his initials all corrections in the copy of every document admitted to registration which by Clause (c) of Section 52(1), is required to be made in Register-book, and all notes in such copy which my be made under Sub-section (2) of Section 20.(2)He shall also affix his initials to each page of such copy and shall certify with his signature that each copy is a true copy, and shall date such certificate with his own hand.(3)All interlineations and corrections in Register-books shall be made in red ink when entries are made in black ink and shall be made in black ink when entries are made in red ink.Note - (a) When authenticating or signing or entry in a Register book, the registering officer shall make sure that each such entry has been signed by the copyist, the reader and the comparer.(b)Where Register books for previous years are found to be defective so far as regards the authentication of the copies of documents recorded therein and the attestation of the mistake and interlienations, steps should be taken to rectify the irregularities and supply the omissions. If the defects are discovered during the incumbency of a registering officer other than the registering officer during whose incumbency the registers were written, the defects shall be removed by calling the defaulting officer who shall comply it at his own cost or the registering officer in charge shall remedy the defects, as far as possible adding a note at the beginning of the register to the following effect :"The signature of..............................the then registering officer being wanting in page(s)..............of the book, the undersigned has this day supplied the omission.Sub-Registrar.
