(1)(a)The day, hour and place of presentation, [the photographs and finger-prints affixed under section 32-A,] [Inserted by Act 48 of 2001, Section 7 (w.e.f. 24.9.2001).] and the signature of every person presenting a document for registration, shall be endorsed on every such document at the time of presenting it;(b)a receipt for such document shall be given by the registering officer to the person presenting the same; and(c)subject to the provisions contained in section 62, every document admitted to registration shall without unnecessary delay be copied in the book appropriate therefor according to the order of its admission.
