Section 16 in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
16. Certificate to purchaser.
(1)Where a sale of Nazul/Devsthan property has become absolute, the Chairman of the committee shall, on behalf of the Governor, grant a certificate of the property in Form "F" specifying the details of the property sold and the name of the person who at the time of the sale is declared to be the purchaser.(2)Such sale certificate shall be written on requisite non- judicial stamps to be furnished by the purchaser and shall bear the data on which the sale became absolute. The expenses of registration of such sale certificate shall also be borne by the purchaser.
