Section 74(1) in Rajasthan Registration Rules, 1955
(1)The fees book shall be kept in Form No. 14 Appendix I in the vernacular printed bound volumes containing 100 or 200 pages each, being supplied from the Inspector-General's or Registrar's office. This book must be written up daily, the registration fees realised on each document (distinguished by its registration number and the number of the book in which it is entered), being shown separately, and the total collections of the day entered in the appropriate column, copying fees being shown separately from other fees. This daily total must be verified by the registering officer who shall affix his signature in tax token of such verification. On the last account day of each month, the several columns of the fees book shall be totaled, the totals being written in red ink and signed by the registering officer, the entries for the remaining days of the month being carried forward and included in the totals for the following month.
