- Registering officers must be careful to see that the provisions of the stamp law, for the time being in force, are complied with in respect of copies of documents which they may furnish to applicants. A copy given under section 57. requires to be stamped under the Indian Stamp Act, as adapted to Rajasthan with reference to the duty chargeable on the original document.Copies given under sections 57 and 71 of the Act and copies of proceedings, orders and deposition etc., recorded by registering officers requires to be stamped under the said Act. Copies of proceedings, orders or depositions taken or made by District Registrars under and for the purposes of sections 480 to 482 of the Code of Criminal Procedure, require to be stamped under the Court Fees Act, 1870, as adapted to Rajasthan.
