150. Inspection and search by Government officials.
(1)Free searches shall be allowed by registering officers in the following cases:-(a)When ordered by Collectors or sale officers in connection with encumbrances on ancestral property the sale of which has been ordered in execution of Civil Court decree.(b)When ordered by a Court in respect of security bonds filed by or in favour of a person bound under sections 106, 107, 109 and 110 Code of Criminal Procedure.(c)When ordered by the head of a Government office in respect of security bonds filed by the Government officials for due discharge of their duties or in connection with encumbrances on the property pledged as a security for the house building advances granted to Government servants.(d)When ordered by district officers or tehsildars in respect of matters connected with taccavi loans or the acquisition of land under the Rajasthan Land Acquisition Act. 1953, or by Income-tax officers in connection with the assessment of income-tax.(e)[ When ordered by the Land Valuation Officers of the Cooperative Land Mortgage Banks and such other officers working in the Central Co-operative Banks, and appointed as agents of the State Central Land Mortgage Banks, in connection with the collection of sales statistics of immovable properties] [Notification dated 29-7-1959, Published in R.G.G. Part IV-C, dated 20-8-1959;].(2)All searches under this rule shall be made by the registering officers themselves, except in case (d) where inspections, subject to the restrictions contained in section 57 shall be permitted to be made by any person nominated on this behalf by the requisitioning authority.(3)Registering officers are also required to make searches themselves for encumbrances in connection with security bonds executed by municipal or district boards' employee or by Court of Words officials when requisitioned by the Head of their departments if such requisitions are accompanied by the requisite search fees.(4)In all other cases the District Registrar may decide whether search may be made free of charge by the registering officer if a requisition is received for bona fide public purposes from a Government office or court. Search made by the registering officer under this rule may extend to books I and II and both corresponding indexes as well as to books Nos. III and IV and their indexes.(5)The result of such searches shall be intimated in writing and signed by the registering officer. The requisition and this intimation shall state the particulars of years and books under search.
