- On accepting a document for registration, the registering officer shall ascertain from the presenter whether on registration it should be returned to him. or to some other person named by him, by post. If he desires the document to be returned by post he should be asked to make an endorsement to that effect on the back of the receipt issued to him under section 52 of the Registration Act, giving the full address and the name of the nearest post office and to deposit full amount of fees as to cover the cost of transit charges. If the presenter has registered two or more documents at the same time and desires them to be returned together by registered post to the same addresses, the rate for additional document should be the actual amount of postage required for their despatch. The fee shall be shown in red ink in column 18 of the fee hook and credited into the treasury by the registering officer. When the document has been copied out it should he placed in a strong cover by the registering officer himself which should be sealed in his presence and sent to the presenter or to the person named under a service registered cover, the postal receipt for the cover will be kept with the registering officer until the postage acknowledgement receipt bearing the signature of person receiving the document with date is duly received. The delivery acknowledgment (the yellow receipt) with the receipt under section 52 shall be pasted to the counterfoil and the postal white receipt will be destroyed. If the delivery acknowledgment is not returned within a fortnight, a reminder should be issued about it to the post office concerned. Documents returned underlivered by post shall be entered in the list of unclaimed document after one month from the date of their return and shall be dealt with exactly as other unclaimed documents. A register in Form No. 19, Appendix 1 shall he maintained in all offices for documents sent by post and notes about their return by the post office and delivery thereafter to proper persons shall be made in the columns provided in the register.Procedure on Admission to Registration[126. Procedure when a document is admitted to registration. - When a document has been admitted to registration, it should be made over to the registration clerk for reporting about it being properly and sufficiently stamped looking into its correct nature and correct market value. The registration clerk shall also ensure that a true or photostat copy is attached therewith which is exact copy of the original document and in case of photostat copy is in bright indelible ink of good quality so as not to fade. In case of non-photostat true copy, it shall be ensured that all interlineations blanks, erasures and alterations which appear in the original have been noted in the manner laid down in rule 56 and duly attested by the executant as in the original one. The registering officer should see that no unnecessary delay occurs and that the documents are always entered in the order of their admission. All such entries must be authenticated by the registering officer daily.] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]
