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State of Rajasthan - Section

Section 10 in Rajasthan Registration Rules, 1955 Volume II

10. Particulars to be enquired by Inspecting Officers.

- The Inspecting Officers may also enquire as to the following points:-
(1)They may confidentially enquire from officials and non- officials of good position whether any complaints against the Sub-Registrar or his staff are known to them. If so, they may enquire into them.
(2)They may also enquire from the leading residents in villages and cities whether they have had any documents registered recently and if so, whether they were asked for any gratuity: and how much they paid to the Sub-Registrar on account of registration fee and check the receipt entry.
(3)The Inspecting Officers may ascertain from the parties, the number of days the Sub-Registrar took to return their documents after registration. If there seems to be have been an abnormal delay, he may note the case for enquiry as to its cause when inspecting the office.