Section 2 in Rajasthan Registration Rules, 1955 Volume II
2. Examination of registers.
- The points on which the District Registrars attention should be chiefly directed are:-(1)Whether the books have been neatly and cleanly kept, all the entries numbered consecutively, and properly authenticated by the registering officer, and all corrections verified by his initials? Are the registers firmly bound and in good condition?(2)Whether all the documents registered were duly stamped?(3)Whether the documents had been copied into their proper register books, and whether the registering officer had jurisdiction to register them?(4)Whether the document was brought within time and was presented by a person entitled to do so, and whether the endorsement of presentation prescribed in section 52 of the Act was correctly recorded?(5)Whether the executant admitted execution and had been properly identified: and whether the endorsement recording such admission and identification as well as any payment of money or delivery of goods, or admission of receipt of consideration in whole or in part made in the registering officers presence: as prescribed in section 58, had been properly made.(6)Whether the certificate of registration prescribed in section 60 correctly describes the registration number, book, volume, and page of the register, and is duly dated.(7)In case of refusal to register, whether the reasons of such refusal have been clearly recorded in Book No. II and are sufficient.(8)Whether copies and memoranda received for registration from other offices are duly filed in the file Book No. I and are properly numbered?(9)Whether the descriptions entered, in Book No. VI relating to authenticated powers-of-attorney, show that authority was given to present documents for registration and in the case of special power, the offices where such powers were intended to be used? He should also see whether the endorsement shows that the power-of- attorney was executed before the Sub-Registrar.(10)Whether the proper fees have been levied in each case and are entries in the registers, cheque-books, fees-book and dakhila made, and do all entries agree?(11)Register No. VII. showing visits and commissions, should also be scrutinized. Does the Sub-Registrar go himself? Is distance correctly shown and proper travelling allowance charged?
