(1)Every entry of a registered document shall be exact copy of the original.(2)The copy of every document and the endorsements in a register book shall be compared with the original by a number of permanent establishment other than the copyist, and the reader and examiner shall append their signature and designation with date to the copy using the words."Copied by A.B," read by C.D.'"compare Examined by.Date - Clerk Date-Clerk. E.F. Clerk(3)Correction in documents - Blanks, corrections and interlineation in a document shall not be copied as such but shall be noted, as required by Sub-section (2) of Section 20 at the foot of the entry.(4)Correction in register-book - Similar notes shall also be made in regard to the corrections and interlineation in the copy of the document, if any, in the register book.
