Section 52(1) in Rajasthan Registration Rules, 1955
(1)Book No. VI is the register for recording brief abstracts of powers of attorney authenticated under section 33, clause (a). It is not necessary to copy out in full the powers of attorney authenticated under section 33, and a brief memorandum of the contents is sufficient; but the exact words of the governing portion of the power of attorney empowering the attorney to present documents for registration and to complete the registration should be copied in column 4 of Register No. VI. The name of the office where registration is to be effected and a brief description of the property to be dealt with should be given in the abstracts relating to special powers of attorney.Particulars as to identifying witnesses should be copied in the last column. But when a power of attorney is registered it must of course be copied out in full in book No. IV like any other document.
