Section 150(4) in Rajasthan Registration Rules, 1955
(4)In all other cases the District Registrar may decide whether search may be made free of charge by the registering officer if a requisition is received for bona fide public purposes from a Government office or court. Search made by the registering officer under this rule may extend to books I and II and both corresponding indexes as well as to books Nos. III and IV and their indexes.
