119. Commissions and visits to persons residing outside district or sub-district.
(1)If the person to be examined under section 38 he not resident within the district or sub-district of the registering officer, a commission shall be directed to the District Registrar of the district in which such person resides, who may redirect to the subregistrar, who may, if he cannot personally attend, redirect it to any other person. The travelling allowance will be transferred to the registering officer to whom the commission is addressed.(2)A Sub-Registrar must not attend a residence situated outside this sub-district for any of the purposes of a visit without the permission of the district registrar, and this permission should not be granted unless the District Registrar is satisfied that attendance at his own office, or at the office of the sub- Registrar by some duly qualified person would involve very exceptional inconvenience.
