(1)The receipt book will be in Form No. 9 App. I each volume of the book contains one hundred blank printed forms and each form is divided into three parts, given below:-(i)To contain particulars for indentifying the document presented for registration and an acknowledgment of the receipt of the prescribed registration fees. This is to be filled up, torn off and given to the presenter on realization of the fees.(ii)To contain a brief description of the document, an acknowledgement of its receipt for registration. This is the receipt' mentioned in section 52 of the Act, and it should be filled up. torn off and given to the person presenting the document at the same time as the receipt for the fees.(iii)The counterfoils which remain permanently in the book.(2)Registering officers will see that receipts are given in the order in which documents are admitted to registration, that all prescribed particulars are filled in; that in the place for description of property it is stated whether it is immovable or movable, and in the case of mortgages whether with or without possession; and lastly, that the name of the executant and not. as is sometimes erroneously done, the name of the scribe, is noted in the place provided for this purpose.(3)Each volume of these receipt books, which contains one hundred printed forms numbered consecutively 1 to 100 shall be numbered in a consecutive series which shall commence and terminate with the calendar year a fresh series being commenced at the beginning of each calendar year. A new volume however need not be brought into use at the beginning of the year, until all the receipts in the volume in use have been filled up. The volume in which receipts of two years fall should bear a double number (300 of 1951/1 of 1952). The document will be returned to the person applying for return and presenting the receipt granted under section 52 of the Act. or to the person desiring its return by post in the manner as laid down in rule 134 provided he is the presenter of the document or a person nominated by the presenter under section 61(2) of the Act. The nomination in both cases must be on the reverse of the receipt. In cases of documents returned personally to the person mentioned above, on presenting the receipt, the signature of the recipient will be taken with the date, in the space on the reverse of the receipt which will be pasted immediately to its proper counter foil in the receipt book.(4)[ The amount of additional stamp duty if any. realised under the provisions of the Indian Stamp Act as adapted in Rajasthan shall also be acknowledged through this receipt specifically under the heading, 'Miscellaneous'.] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]
