(1)A certificate of sale issued under Order XXI, Rule 94, shall invariably contain the following particulars :(a)the "addition" (as defined in Section 2 of Act No. XVI of 1908) of the person who is declared to be the purchaser;(b)particulars sufficient to identify the property as required in Sections 21 and 22 of the said Act.(2)A certificate issued under Order XXI, Rule 94 in respect of any sale held after the first day of April, 1879, shall be drawn up upon a stamp paper of the value required by Section 3, clause (a) and Article 18 of the 1st Schedule and Section 35 of the Indian Stamp Act (No. II of 1899) as amended in its application to Uttar pradesh.(3)On each copy of the certificate the amount of stamp-duty paid on the original certificate shall be noted.N.B. - Copies prepared in compliance with Section 89 (2) of Act No. XVI of 1900 or by Article 24 (a) of Schedule I of Act No. 11 of 18 99 exempt from stamp-duty.(4)All copies of certificates of sale shall be prepared upon durable paper, sufficient margin being left for binding.
