Section 96(10) in Rajasthan Registration Rules, 1955
(10)[ All Collectors and Registering Officers shall maintain a register in Form No. 24 of Appendix I.] [Notification dated 8-9-1986, Published in R.G.G. Part IV-C, dated 25-9-1986, p. 171]Note. - In the case of the registration of any document, the stamp duty paid on which is lower than it would be but for the previous payment of stamp duty on some connected document, the registering officer shall note the amount of stamp duty paid on the previous document. This note should be made in the column "Value of stamps" in Register I to IV.
