Section 128(ii) in Rajasthan Registration Rules, 1955
(ii)After completing all the formalities and recording the endorsements as required by Section 34, 35 and 52 to 59 of the Act and the provisions of the Indian Stamp Act, 1899 as adopted to Rajasthan, the Sub-Registrar other than the whole time Sub- Registrar shall forward the documents to the office of the whole time Sub-Registrar for recording the certificate of registration and marking necessary entries in the books and relevant records: The document shall be returned to the party after making necessary entries in the relevant record.]
