Section 76(3) in Rajasthan Registration Rules, 1955
(3)Each volume of these receipt books, which contains one hundred printed forms numbered consecutively 1 to 100 shall be numbered in a consecutive series which shall commence and terminate with the calendar year a fresh series being commenced at the beginning of each calendar year. A new volume however need not be brought into use at the beginning of the year, until all the receipts in the volume in use have been filled up. The volume in which receipts of two years fall should bear a double number (300 of 1951/1 of 1952). The document will be returned to the person applying for return and presenting the receipt granted under section 52 of the Act. or to the person desiring its return by post in the manner as laid down in rule 134 provided he is the presenter of the document or a person nominated by the presenter under section 61(2) of the Act. The nomination in both cases must be on the reverse of the receipt. In cases of documents returned personally to the person mentioned above, on presenting the receipt, the signature of the recipient will be taken with the date, in the space on the reverse of the receipt which will be pasted immediately to its proper counter foil in the receipt book.
