Section 74 in Rajasthan Registration Rules, 1955 Volume II
74. Inscriptions on seals and their custody.
- Every District Registrar has been provided with a seal as required by the 15th of the Act. bearing an inscription in English and Hindi, of the authorized designation of his office. This seal shall always remain in the personal custody of the registering officer and shall be used for authentication of the following:(i)all powers of attorney attested under section 33, clause (a);(ii)all commissions issued under sections 33 and 38;(iii)all applications for the issue of summons to witnesses under section 36;(iv)all copies of entries in register-books and indexes granted under section 57;(v)all certificates of registration made under section 60;(vi)all memoranda and copies forwarded under section 64, 65, 66 and 67;(vii)all copies of reasons for refusal to register granted under section 71 and 76;(viii)all orders issued by the District Registrars under section 72 or 75, directing documents to be registered;(ix)all summons issued by the District Registrars under section 75;(x)all pages of books Nos. 1, 2, 3, 4 and 5; and(xi)each page of the original document after registration.
