Section 164(3) in Rajasthan Registration Rules, 1955
(3)Each such copy shall be separately numbered in the fees book and the register but it will not be necessary to copy the whole document more than once in the register. So far as such copies are concerned only the serial numbers and the endorsements including the stamp vendor's endorsements, if any, shall be copied in the register below the copy of the original document, and the certificate of registration on the original and on the copies shall mention all the pages of the volume occupied by the entries which relate to the original and the copies. Each copy of the document shall bear the same endorsements as the original with necessary change as to the serial number and also the following additional endorsement:Duplicate (or triplicate or other copy) of serial No.Difference between the original and the duplicate (or triplicate or other copy)Interlineations, blanks, alterations, erasures in this:Compared byReader..................Examiner................Signature of the registering officer.Date........
