- All applications for copies, inspections and searches shall be made in writing to the registering officer. The applications for copies shall be made in Form No. 12 of the Appendix 111 and bear a court-fee label of one anna under Schedule II of the Court Fees Act, 1870, as adopted to Rajasthan, but no court-fee is leviable on applications for searches and inspections.Applications for searches to be made in Book Nos. III and IV under the provisions of section 57 of the Act, and applications for copies of entries made in Books I, II, III and IV may be presented personally or by post. When an application is made by post, the applicant shall at the same time remit to the registering officer by money order, the Amount of the fees chargeable on account of the copy of search desired, together with the amount of the fees, if any, chargeable under the Indian Stamp as adapted to Rajasthan.All applications for inspections and searches will be made in Form Nos. 12, 13 and 14 of Appendix III. All applications in Form Nos. 12, 13 and 14 shall state the applicants full address and whether he desire the copy, result of search or encumbrance certificate to be sent by post or Will attend in person or receive it through another person nominated by him in that behalf.In case the applicant desires the search certificate or copies of entries made in Books. I, II, III and IV to be sent to him by registered post he shall with his application a properly stamped and addressed registration (postal) envelope with a properly addressed acknowledgment receipt. The registering officer shall send the certificate or copies, as soon as ready, in the registered cover provided for the purpose and paste the post office receipt as well as the acknowledgment receipt on the corresponding counterfoil of the receipt book. If the postage stamps supplied by the applicant are insufficient the required papers including the postal cover supplied will be sent in another cover per bearing post. The fact that an envelope has been received with the application shall be noted as soon as the application is entered in the register in the column of remarks in Form No. 10 (register of application for copies) or Form No. 11 (register of searches) Appendix I. as the case may be.
