(1)All documents other than those deposited under section 42 and 43, which remain unclaimed in the District Registrar's Office or in the Sub-Registrar's Office or are returned undelivered by post after they have been registered or after registration has been refused, shall, after the expiry of one month from the date of registration or refusal or return by post, as the case may be, be entered in the register of unclaimed documents (Form No. 15, App. III). A list of unclaimed documents in Form No. 16, App. III, shall be exposed to public view in each office.(2)A document which has been entered in the register of unclaimed documents will thereafter not be returned until a fee at the rate prescribed by Article XIII. sub-clause (1) of the Table of fees prepared and published by the Government of Rajasthan is paid by the person whom he may have nominated to received it.(3)In the Sub-Registrar's Office if the document be not claimed within three months from the date of registration or refusal or return by post, as the case may be. it shall be sent to the District Registrar's Office for safe custody in his fire-proof safe within a week. The District Registrar on receipt of these documents shall also enter them in the register of unclaimed documents of his office and they will be surrendered only after payment of the fees prescribed.(4)All unclaimed documents forwarded by the Sub-Registrar for safe custody in the District Registrar's fire-proof safe shall be accompanied by an invoice in duplicate in Form No.6, Appendix III. One copy of the invoice shall after careful verification be receipted and returned to the office from which received with as little delay as possible.
