(3)If the instrument does not comply with any of the conditions specified in Clause (1) of this Rule, the instrument shall be returned to the applicant with one or more of the following endorsements in Hindi:(a)requires a true translation in a language commonly used in the district;(b)description of land is insufficient;(c)application not made by or on behalf of the person authorised by the instrument to extract mica;(d)corrections not initialled;(e)executant's name not written in full close to his mark;(f)executant's address and/or father's name wanting.
