Section 67 in Rajasthan Registration Rules, 1955 Volume II
67. Annual Returns by the District Registrars.
- Every District Registrar shall, in like manner, prepare a consolidated statement for his District in Form No. 3 given in Appendix III and submit the same to the Inspector General of Registration not later than the 1st of February accompanied by a report reviewing the operations of the year as laid down in rule 70. District Registrars should be careful to check this annual return by the monthly ones to see that the figures in the former exactly coincide with the aggregate of the corresponding figures in the later. In attention to these matters may lead to unnecessary delay, trouble and correspondence.
