Section 14 in The Punjab Non-Trading Companies Rules, 1963
14. Particulars to be endorsed on every document registered, recorded or filed by the Registrar.
(1)The following particulars shall be endorsed on every document registered, recorded or filed by the Registrar :-(i)the number assigned to the company in the Register of Companies maintained by the Registrar in pursuance of rule 16(1);(ii)the name of the company;(iii)the nature of the document;(iv)its serial number; and(v)the date on which it is registered, recorded or filed.(2)Every endorsement referred to in sub-rule (1) shall be signed by the Registrar and shall bear his official seal.(3)If the endorsement aforesaid cannot be conveniently entered on the document itself, it shall be made on a separate sheet which shall be attached to the document, a note regarding such attachment being made on the document and signed by the Registrar.
