Section 82 in Rajasthan Registration Rules, 1955 Volume II
82. Saleable Forms.
- The Deputy Inspector General of Registration shall keep a stock of saleable forms (Form No. 20, Appendix I- Vol. I) required for each of the Sub-Registrars office under his charge for a full years requirement for his circle. The amount realized from the sale of these forms shall be deposited in Cash Book and remitted to the treasury. A regular account shall be kept of all kinds of saleable forms in both the District Registrars and Sub-Registrars, offices.
