Section 185(7) in Rajasthan Registration Rules, 1955
(7)When the document is one executed by a pardanashin lady."The terms of the document have been read out and explained to Musammat A. B. wife, widow, or if unmarried daughter of C.D., daughter of C.D. (profession).................son of......... caste..........resident of mauza..............pargana.......zila.........She admitted execution and acknowledged receipt of consideration (if so) with her own lips. The said Musammat A. B. is identified by inspection behind the pardah by E.F. (profession).... son of................caste............. resident of mauza............... pargana............. zila.......... who is her (relationship to be stated) and by G. H. (profession) son of caste resident of mauza pargana zila...... who is her (relationship to be stated), these witnesses or either of them (as the case may be) being personally known to the registering officer."In the case of either both of the witnesses being not personally known to the registering officer substitute in respect of such witness or witnesses for the last sentence above. 'The thumb- impression of E.F.G.H. who is of apparent respectability have been duly taken".Note. Pardanashin ladies should ordinarily be identified by relatives if relatives are not available, identification may be made by servants or other persons who are admitted behind the pardah.Signature of registering officer.C..........Forms of endorsements for authenticating powers of attorney under section 33.
