Section 105(3) in Rajasthan Registration Rules, 1955
(3)where an agent of either of the above person appears:In the first case, the registering officer has simply to ascertain whether the person so appearing does not admit execution, and the identity: he is not concerned with the capacity in which the executant acted in signing the document. In the second case, the registering officer has further to satisfy himself as to the right of the representative or the assign to appear in that capacity and to admit execution. In the third case, the registering officer has simply to see whether the person appearing is an agent duly empowered as prescribed by section 33 to appear and bind his principal, viz, the executant, person claiming under the instrument, representing or assign with an admission of execution. In the power of attorney is in a language which the registering officer does not understand and which is not commonly used in the districts he shall require a translation of it to be filed with the document.
