(1)When the Registering Officer is not personally acquainted with the executants of a document he shall require them to furnish the best testimony available to establish their identify.(2)The Registering Officer shall satisfy himself that the identifier is really acquainted with the person whom he proposes to identity. The identifier shall be asked to state the name and address of the person to be identified and also whether such person is really the person he professes to be.Illustration - Respectable persons known to the Registering Officer or co-villagers of the executants of apparent respectability are suitable persons to identify the parties.(3)[ The signature and thumb impression of the identifier to the endorsement on the document shall be made through electronic device.] [Inserted vide Orissa Gazette Extraordinary No. 539 dated 17.4.2009]
