161. Munsarim's certificate as to papers on record.
- Before a record or part of a record is deposited in the record-room, the Munsarim or clerk of the court shall record a certificate in the following form at the foot of the general index-"I have this day of examined the papers in this part and find them to correspond with the general index; they bear (here state number) court-fee stamps of the aggregate value of Rs All orders have been carried out. The part is complete up to the date of this certificate."When a record or part of a record has been taken from the record-room into court, and any fresh papers have been added to it, the Munsarim or clerk of the court shall, before the record or part is again deposited in the record-room, record a further certificate in the same form as above, at the foot of any fresh entries in the general index. Such further certificate shall refer to the added papers only.
