(a)Munsarims, or the Reader as the case may be, of all civil courts, may verify an affidavit.(b)A court-fee label of Re. 1/- shall be affixed to each affidavit verified before Munsarim or Reader for filing in the court. This provision shall only be resorted when Oath Commissioner is not available.(c)Munsarim or Reader, as the case may be, shall maintain a Register (Reg. 5) which shall contain the following particulars with respect to each affidavits, sworn before him, namely:-(a)serial number;(b)date and time of making the affidavit;(c)particulars of the case to which the affidavit relates;(d)full particulars of the person making the affidavit;(e)particulars of the person identifying him;(f)valuation of the stamp affixed on the affidavit; and(g)signatures of the Munsarim or Reader.
