Section 96(4) in Rajasthan Registration Rules, 1955
(4)If, however, after service of the notice, the document is not produced or no satisfactory cause is shown the Collector may sanction r prosecution under section 70 of the Indian Stamp Act as adapted to Rajasthan read with section 62 (1) (b) in cases where the executant was liable to pay the proper stamp duty. No such action need be taken against executants not liable to pay the proper stamp duty under section 29 of the Indian Stamp Act, as adapted to Rajasthan.
