Section 23 in The M.P. Commissioner of Oaths Rules, 1976
23. Impounding of affidavit.
- When it appears to the Commissioner of Oaths that the deponent cannot be made or will not understand the contents of the affidavit, he shall impound it and forward it to the District Judge for such action as he may consider necessary.When an affidavit is impounded under this rule, the person impounding the same shall certify thereon the date on which and the circumstances in which it was impounded.
