Section 185(1) in Rajasthan Registration Rules, 1955
(1)When presented at the registration office by some person executing or claiming under it.Presented by (name and addition) at the office of the (District Registrar or Sub-Registrar) of..........this...... day of......between the hours of.........and..........Signature of registering officer and presenterNote: - When the document is presented by a representative or agent or assign, this should be stated in addition to his name and addition and the name of his principal also inserted.B-Forms of endorsements to be recorded under section 58 on every document admitted to registration other than a copy of a decree or order, or of a certificate sent under section 89.
