Section 150(1) in Rajasthan Registration Rules, 1955
(1)Free searches shall be allowed by registering officers in the following cases:-(a)When ordered by Collectors or sale officers in connection with encumbrances on ancestral property the sale of which has been ordered in execution of Civil Court decree.(b)When ordered by a Court in respect of security bonds filed by or in favour of a person bound under sections 106, 107, 109 and 110 Code of Criminal Procedure.(c)When ordered by the head of a Government office in respect of security bonds filed by the Government officials for due discharge of their duties or in connection with encumbrances on the property pledged as a security for the house building advances granted to Government servants.(d)When ordered by district officers or tehsildars in respect of matters connected with taccavi loans or the acquisition of land under the Rajasthan Land Acquisition Act. 1953, or by Income-tax officers in connection with the assessment of income-tax.(e)[ When ordered by the Land Valuation Officers of the Cooperative Land Mortgage Banks and such other officers working in the Central Co-operative Banks, and appointed as agents of the State Central Land Mortgage Banks, in connection with the collection of sales statistics of immovable properties] [Notification dated 29-7-1959, Published in R.G.G. Part IV-C, dated 20-8-1959;].
