96A. [ Examination as to proper stamp duty on the basis of the facts mentioned in the documents/checklist. [Substituted by Notification No. S.O. 89, dated 14.7.2014 (w.e.f. 14.1.1956).]
- Notwithstanding anything contained in these rules, when a document is presented for registration, before recording the endorsement of registration, the first duty of the registering officer is to examine the document along with the checklist prescribed under Rule 57 of the Rajasthan Stamp Rules, 2004 to see that it is properly stamped according to the details of the property mentioned in the document as well as in the checklist.]
