82A. [ Entries in minute book for pendency of document on certain grounds. [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]
(1)When a document presented for registration is kept pending for registration for any reason, it shall be recorded in the minute book mentioning the reasons in detail.(2)When the document presented for registration is impoundable, the registration officer shall, while proceeding under rule 96 record the fact of verbal and written intimation given to the person presenting the document in the minute book. If the person liable to pay the duty offers to pay the amount of duty under section 47 (D) (2) of the Indian Stamp Act as adapted in Rajasthan but wants reasonable time, the registering officer while allowing him to do so. shall record the fact in the minute book. If such a person refuses to pay the required amount than also this fact shall be recorded in the minute book before making a reference to the Collector.(3)When a registering officer inspects a site for satisfaction of the correctness of facts mentioned in a document and affecting its market value, he will record this fact in the minute book and also, thereafter a brief note of such inspection.] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]
