Section 113(7) in Rajasthan Registration Rules, 1955
(7)Some difficulty is occasionally experienced in obtaining satisfactory thumb impressions when the executant is a pardanashin woman or an ignorant agriculturist. In such cases it is advisable to take first a few impressions on a piece of waste paper and not to take an impression on the document or on the register until the executant and the operator (when as in the case of a pardanashin woman, the registering officer is not the actual operator) are fully acquainted with the method to be employed. In cases when the thumb impression taken on the document or on the register is blurred or indistinct, a second or, if necessary', a third impression should be taken alongside the first, a note being made in the register and signed by the registering officer whenever more than one impression is taken on the document itself.
