16. Registration at a place other than the office.
(1)Whenever the Registering Officer is required to attend to the parties at a place other than his office under the provisions of Section- 31 33 and 38 he shall himself attend the party on payment of fees prescribed in article J and K of the Table of Fees and take the photograph and finger prints and the admission of execution of the document manually or through the mobile computer unit.(2)Such documents shall also be registered through the procedure as prescribed for computerized registration except to this extent immediately after being brought to the office.
