Section 162(iii) in Rajasthan Registration Rules, 1955
(iii)a particular mode of registration is prescribed: Revenue Officer [or the bank] [Inserted by ibid.] is to send a copy of his order, or of the instrument securing re-payment of the loan, to the registering officer having jurisdiction, in like manner the Court or Revenue Officer is to send the registering officer a copy of the certificate of sale: the registering officer will then file such copy in his book (file book) No. 1 and this is sufficient registration for all legal purposes.
