Section 162(ii) in Rajasthan Registration Rules, 1955
(ii)the obligation to register is imposed upon the officer [or the bank] [Notification Published in R.G.G. Part IV-C, dated 1-7-1976, p. 162;] granting the loan or the Court or Revenue Officer granting the certificate (as the case may be), and not upon the person to whom the loan or certificate has been granted or the person claiming thereunder:
