(1)A certificate issued under Order XXI, Rule 94 shall invariably contain the following particulars:-(a)the "addition" (as defined in Section 2(1) of the Registration Act. 1908), of the person who is declared to be the purchaser; and(b)particulars sufficient to identify the property as required in Sections 21 and 22 of the said Act.(2)A sale certificate issued under Order XXI, Rule 94 in respect of any sale shall be drawn up upon a stamp paper of the value required by Article 18 of the 1st Schedule of the Stamp Act No. 11 of 1899 as adapted to Rajasthan under the [Rajasthan Stamp Law (Adaptation) Act, 1952 (Act No. VII of 1952)] [Now see provisions of the Rajasthan Stamp Act, 1998 (Rajasthan Act No. 14 of 1999) came into force w.e.f. 27.5.2004.].(3)Every court granting certificate of sale of immovable property under the Code, shall send a copy of such certificate to the registering officer within the local limits of whose jurisdiction the whole or any part of immovable property comprised in such certificate is situate, and such officer shall file the copy in his Book No. 1.(4)On each copy of the certificate the amount of stamp duty paid on the original certificate shall be noted.N.B. Copies prepared in compliance with Section 89(2) of Registration Act, 1908 are, by Article 24(a) of Schedule 1 of Stamp Act No. 11 of 1899 as adapted by the [Rajasthan Stamp Law (Adaptation) Act, 1952 (Act No. VII of 1952)] [Now see provisions of the Rajasthan Stamp Act, 1998 (Rajasthan Act No. 14 of 1999) came into force w.e.f. 27.5.2004.] are exempt from Stamp duty.(5)All copies of certificates of sale shall be prepared upon durable paper sufficient margin being left for binding.
