(1)Every interlineation, erasure or correction in a petition or pleading shall be initiated by the party or recognised agent or pleader presenting it, and by the officer of the Court to whom it is presented. In the case of an affidavit, such authentication shall be made by the initials of the officer administering the oath. Numbers should be expressed in figures, and when Indian dates are given in any pleading, petition, affidavit, etc., they should be followed by the corresponding English dates and dates according to National Calendar.Note. - The initialling by the officer should ordinarily be done at the time of presentation. But if this is not possible on account of heavy filing of plaints on a particular day, the initialling should be done at any time before registration.(2)When a figure is to be corrected it shall be cancelled by drawing a pen across it in such a manner that it may remain distinctly legible, the substituted figure shall be written above, below, or by the side of the cancelled figure, and the alteration shall be attested by the initials of the person making it. The practice of erasing, obliterating and changing into other figures, the figures to be corrected, is strictly prohibited.
