- When a document purports to have been executed by more than one person, the process described above must be observed in the ease of each: but it is not essential that all the alleged executants should appear before the registering officer simultaneously. The identification and admission of as many as are present should be at once recorded and registration of the document be postponed until the appearance sub sequently. of the others. In such case, a single fee will be charged, and not a separate fee for each executant or appearance.
