Section 4(2) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010
(2)On receipt of an application under sub-rule (1), the Presiding Officer shall cause(a)its essential details to be entered in a Register of Maintenance Claim Cases, to be maintained in such form as the State' Government may direct, and(b)its acknowledgement in Form 'B' to be given, notwithstanding anything contained in Rule 5, to the applicant or his authorized representative in case of hand delivery, and its dispatch by post in other cases and the acknowledgment shall specify, inter alia, the registration number of the application.
