(1)On the left hand margin of the Register-books numbers-1 and 4 there shall be copied in red ink the value of the stamp on each document registered, showing the number of stamps and their respective values, the certificates of admissibility including the fees and fines if any, in respect thereof referred to in Rule 28(2) and.......all the endorsements relating thereto made in the office the document itself shall be copied in black ink and below the copy of each document itself in stamp venders endorsement shall be copied in red ink and the right hand margin shall be left vacant for notes to be copied in red ink under Subsection (2) of Section 20.(2)In case of the re-registration, if there be insufficient room on the back of the document for the new set of endorsements registered, they shall be written or continued on a separate piece of paper, as provided in Rule 123. Only the endorsements including certificate of admissibility under Rule 27, on each registration shall be copied on the left hand margin of the Book previous endorsement already made, in the body of copy in the order as they appear on the original deed.
