Section 47(2) in Rajasthan Registration Rules, 1955
(2)No entry is required in the 5th column of the heading of book No.Ill in the ordinary case of a testator presenting his own will. The particulars of the witnesses his identity occur in the endorsement. It is only in the case of proceedings before the District Registrar under section 45, or when a will, is presented for registration to a Sub-Registrar by a person claiming thereunder after the death of the testator, that entries are to be made in column 5.
