(3)If the Registering Officer is satisfied that the document is admissible under the Act and the Rules it satisfies all the requirements mentioned in sub rule (1) and the stamp duty has been paid as per Schedule 1-A of the Indian Stamp Act,1899 the digital photograph and the finger-prints of the parties and photograph and the thumb impression of the identifiers shall be captured on the back of the first page and if necessary continued on the back of the subsequent pages of the document.
