Section 71(1) in Rajasthan Registration Rules, 1955
(1)When a document is executed by an agent or representative, the name of every principal as well as of every agent or representative, and of every person claiming under the document, should be indexed.Example. - (1) A bound executed by Mr. D. Manager, on behalf of the Allahabad Bank, would be indexed under A for principal, and also under D, that being the first letter of the surname of the agent executing the bond on behalf of the bank.
