Section 74(2) in Rajasthan Registration Rules, 1955
(2)Where there is a Government treasury or sub-treasury as the same place as the registration office, the fees realised shall be paid into the treasury or sub-treasury daily, the signature of the treasurer at the headquarter or of the cashier at Tehsil sub- treasuries being taken in the fees book in acknowledgment of the receipt of the amounts entered. All sums received subsequently to the closing of the treasury or sub-treasury amounts for the day shall be credited the next day along with receipt up to the hour of closing of the treasury or sub-treasury accounts for that day and so on. All sums taken on any day on which the treasury or sub-treasury is closed owing to a holiday shall be credited on the day the treasury or Sub-treasury re-opens. The words treasury closed" should however, be written in the fees book against the fees of the day not credited for this reason. Where a registration office is situated at a place where there is no Government treasury or sub-treasury, the collections of the registering officer may be transmitted by him monthly to the nearest treasury' or sub treasury as the District Registrar directs in time to admit of their being included in the current months account.[(2-A) Registration fees payable on an instrument shall be paid by demand draft or by pay order drawn on a branch of any scheduled bank or deposited into Government Account head 0030 through e-GRAS challan as prescribed, in any bank authorized by the State Government.(2-B) The Inspector General of Registration with prior approval of State Government may authorize any person, agency or company for collection of registration fees.(2-C) The Registering Officer on production of such demand draft or pay order or e-GRAS challan or receipt of the payment issued by any person, agency or company authorized for collection of registration fee, certify in such manner as may be prescribed by endorsement on the instrument of the amount of registration fees so paid.(2-D) In cases where circumstances warrant, the Inspector General of Registration may allow payment of registration fees in cash in certain offices of the Sub Registrars as may be notified.] [Inserted by Notification No. S.O. 89, dated 14.7.2014 (w.e.f. 14.1.1956).][(2-E) In determining the amount of fee payable under the Act, any fraction of 10 rupees, equal to or exceeding 50 paise shall be rounded off to next one rupees, and such fractions of less than 40 paise shall be disregarded.] [Substituted by Notification No. S.O. 319, dated 12.2.2018 (w.e.f. 14.1.1956).]
