Section 119(2) in Rajasthan Registration Rules, 1955
(2)A Sub-Registrar must not attend a residence situated outside this sub-district for any of the purposes of a visit without the permission of the district registrar, and this permission should not be granted unless the District Registrar is satisfied that attendance at his own office, or at the office of the sub- Registrar by some duly qualified person would involve very exceptional inconvenience.
