Section 119(1) in Rajasthan Registration Rules, 1955
(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.
