Section 76(2) in Rajasthan Registration Rules, 1955
(2)Registering officers will see that receipts are given in the order in which documents are admitted to registration, that all prescribed particulars are filled in; that in the place for description of property it is stated whether it is immovable or movable, and in the case of mortgages whether with or without possession; and lastly, that the name of the executant and not. as is sometimes erroneously done, the name of the scribe, is noted in the place provided for this purpose.
