(1)On the presentation to him of an instrument for registration under Rule 4, the officer empowered under Section 8 shall satisfy himself-(a)that it is in a language commonly used in the district or is accompanied by a translation into such language certified to be true translation by a person known to such officer;(b)that the description of the land from which the extraction of mica is authorised is sufficient for the identification of such land;(c)that the application for registration is made by or on behalf of the person who is authorised by the instrument to extract mica;(d)that all interlineations, blanks, erasures and alterations are initialled by the person executing the instrument, or by the scribe if the executant is illiterate;(e)that, when an instrument presented for registration purports to have been executed by a person who cannot sign his name and has attested the document by means of a mark, the name of the executant has been entered in full in close proximity to that mark;(f)that the instrument bears the full address and father's name of the executant.(2)When an instrument is presented for registration an officer, other than the officer to whom application is required by Rule 4 to be made, he shall return it to the applicant with an endorsement specifying the officer to whom it should be presented.(3)If the instrument does not comply with any of the conditions specified in Clause (1) of this Rule, the instrument shall be returned to the applicant with one or more of the following endorsements in Hindi:(a)requires a true translation in a language commonly used in the district;(b)description of land is insufficient;(c)application not made by or on behalf of the person authorised by the instrument to extract mica;(d)corrections not initialled;(e)executant's name not written in full close to his mark;(f)executant's address and/or father's name wanting.(4)If the requirements of Rule 4 and Clause (1) of this Rule are complied with the registering officer shall endorse in red ink on the instrument, the words:"Registered at the........................office. Fee of one rupee paid. Applicant personally known to me................"identified by(5)When a registering officer is not personally acquainted with the person applying for registration of an instrument he shall require such person to be identified to his satisfaction.(6)When the registering officer registers any instrument under these Rules he shall cause the instrument to be copied into a register to be kept for this purpose, and shall cause a notice in Form E signed by him to be sent by registered post to the executant.
