(1)The discretion reposed in the Registering Officer by Section- 63 to administer oath shall not be exercised unless he doubts the truth of any verbal statement made to him.(2)An oath or affirmation administered by a Registering Officer shall be administered according to the form of oath or affirmation prescribed by the High Court of Judicature at Patna for witnesses under Section- 7 of the Indian Oaths Act (X of 1873) and reproduced in Form no-9 in Appendix-A.(3)Statements made on oath shall not be recorded on the document to which they relate but shall be recorded on a separate sheet of paper and a note to the effect that the statements have been so recorded shall be endorsed on the document it self.Chapter - VI 27. Provisions of Power of Attorney.(1)A power of attorney shall not be recognized as authorizing an agent to act on behalf of a principal under the Act unless it contains an express or implied authority in that behalf.(2)Powers of attorney that contains or imply an authority to appear in a registration office to present documents for registration under Section-32 on behalf of the principal or to admit the execution of documents under Section- 34 executed by the principal must be authenticated under Section- 33(a).(3)Endorsements on authentication of power of attorney shall be in Form no- 10 in Appendix-A.(4)A Register of Power of Attorney (Authentication) shall be maintained in Form No.- 13 in Appendix- A.
