Section 5(2) in The Government Securities Regulations, 2007
(2)Where any such document is to be executed or an endorsement is to be made by an Executive Magistrate under this regulation on behalf of any person, the Executive Magistrate shall execute the document or make the endorsement in the presence of that person, and shall record below such document or endorsement, a certificate to the effect that the document was executed or the endorsement was made, as the case may be, at the request of that person, after explaining him the implications of such execution or endorsement, and that he is satisfied that such person has fully understood the explanation so made to him.
