- Registration officer should see that documents are promptly returned after registration to the presenters or other person authorised to receive them, and the accumulation in the registration office of registered document avoided as much as possible. Owners of documents should he informed of the date and hour at which their documents will be ready for return and the documents should be then ready for return. Every document presented for registration early in the day should, as a rule, be registered and returned on the same day. If at the end of a month, a document remains unreturned and the owner has not appeared to claim it. the registering officer should proceed in the manner laid down in rule 22, Sub-Registrars should report to District Registrars the number of documents undisposed of within three days from the date of presentation in Form I, Appendix III Vol. II.[128A.(i) Notwithstanding anything contained in the foregoing Rules, in case where there is more than one Sub-Registrar having concurrent Jurisdiction in a sub-district, all non-testamentary documents. relating to immovable property mentioned in clauses (a) (b) (c) (f) and (g) of Section 17 and clause (a) and (b) of Section 18 of the Act, shall he presented for registration in the office of a Sub-Registrar to whom such document has been marked by the Registrar or the collector or any other officer authorised by the Collector for this purpose. The instructions/guidelines shall be issued by the Inspector General for marking the documents.(ii)After completing all the formalities and recording the endorsements as required by Section 34, 35 and 52 to 59 of the Act and the provisions of the Indian Stamp Act, 1899 as adopted to Rajasthan, the Sub-Registrar other than the whole time Sub- Registrar shall forward the documents to the office of the whole time Sub-Registrar for recording the certificate of registration and marking necessary entries in the books and relevant records: The document shall be returned to the party after making necessary entries in the relevant record.]
