Section 52(3) in Criminal Rules of Practice and Circular Orders, 1990
(3)In the case of deponent to an affidavit, oath or affirmation shall be made after he affixes his signature or mark to the affidavit.Explanation: - The officer administering the oath or affirmation shall write the name of the deponent over/against the mark after the deponent affixes his mark and read it to the deponent before the Oath or affirmation is administered.
