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State of Rajasthan - Section

Section 186 in Rajasthan Registration Rules, 1955

186. Regulation of fine for late presentation or appearance. - Fine for late presentation under Section 25 and late appearance under Section 34 shall be regulated by the following scale, namely:-

Scale(a)Where the delay does not exceed a month, 10 Percent of the amount of the proper registration fee.(b)Where the delay exceeds one month, but does not exceed two months, 20 Percent of the amount of the proper registration fee.(c)Where the delay exceeds two months, but does not exceed three months, 30 percent of the amount of the proper registration fee.(d)Where the delay exceeds three months, but does not exceed four months, 50 percent of the amount of the proper registration fee.Note: - (1) While calculation the time under Section 23, the date of execution of the document or the day on which the decree/order of the Court was made or become final, as the case may be, shall be excluded.
(2)The fine shall be inclusive of proper Registration fees.Appendix IForm No. 1(Rule 31)Book No. 1(Under section 51 of Indian Registration Act No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4. dated 24th January, 1950)
Serial No. of document........... Name of Office...........
Territorial description of property mentioned in the document (Section 21 of the Act)      
Name of District Name of Tehsil Name of Village Other details of property under section 21 of the Act and date of execution of the document. Nature and valuation of transaction Value of Stamps Details of fees
            Registration feeCopying feeOther fee
[Description of transferor and transfere and registration certificate mentioned in section 60 of the Act.] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]Appendix I - Form No. 2(Rule 37)Book No. IIRegister of Reasons for Refused to Register(Under section 51 of the Indian Registration Act, No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4 dated 24th January. 1950)
Serial number of document Name of person presenting the document Date, day and hour of presentation of the document Date of execution of document Nature and value of the transaction Name of applicant for copies of order of refusal and date of application Date of grant of copy
1 2 3 4 5 6 7
             
Reasons of refusal to register or to direct registration.Appendix I - Form No. 3(Rule 47)Book No. III(Under section 51 of the Indian Registration Act, No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4 dated 24th January, 1950)
Date, day and hour of presentation the document Name, father's name, profession, caste (if any) and residence of applicant for opening the sealed cover (Section 45) or of person applying for registration of a will or an authority to adopt section 40 Name of person presenting the sealed cover (in case when the sealed cover is filled) with Serial No., volume and page of Book No. 5
     
Description of document (whether a will or authority to adopt) Name, father's name, occupation, caste (if any) and residence of persons giving evidence:- 1. (In case under section 45) as to the death of the testator. 2. (In case of a will or authority to adopt presented by other than the testator or donor) as to
       
(a) the execution of the will or authority to adopt by the testator or donor (b) the death of the testator or donor (c) the title of the presenter to present the will or authority Details of fees
      Registration feeCopying feeOther fee
Copies of endorsements under Sections 52 and 58 and [Registration certificate mentioned in Section 60 of the Act] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]Appendix I - Form No. 4(Rule 49)Book No. IV(Under section 51 of the Indian Registration Act. No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4 dated 24th January, 1950)
Serial No. of document........... Name of Office...........
Nature and value of transaction and date of execution of the document Value of stamp Details of fees
    Registration fee.Copying fee.Other fee.
[Description of parties to the instrument] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] and registration certificate mentioned in section 60 of the Act.Appendix I - Form No. 5(Rule 51)Book No. VRegister of Deposit of wills
Deposit of sealed cover
Serial number Year, month, date, day and hour of presentation of sealed cover (Section 42) By whom deposited i. e. whether by testator or by duly authorised agent (Section 42) Name, father's name, profession, caste (if any) and residence of depositor of the sealed cover
1 2 3 4
       
Name, father's name, profession, Cast (if any) and residence of persons testifying to the identify of the depositor Copy of the superscription on the sealed cover i. e. the name of the testator and of his agent (if any) and nature of the document (Section 42) Inscription (if any) of the cover Signature of District Registrar
5 6 7 8
       
Withdrawal of cover Opening of sealed cover
Date of application (if any) for withdrawal by depositor for cover withdrawn Receipt of depositor for cover withdrawn Date of application to open the sealed cover (Section 45), with name, father's name, profession, caste and residence of applicant Name father's name, profession, caste and residence of persons testifying to the death of testator (Section 45) Serial number of instrument as entered in Book No. III and Page
9 10 11 12 13
         
Appendix I - Form No. 6(Rule 52)Book No. VIRegister of Powers of Attorney Authenticated
Serial No. Name and addition of executor Name and additional of person in whose favour executed Whether executant personally known to authenticating officer or, if not , names and additions of persons by whom identified Description of power of attorney general or special Date of execution and authentication The amount of fee paid for authentication and other fee Certificate of authentication
1 2 3 4 5 6 7 8
               
Appendix I - Form No. 7(Rule 53)Book No. VIIRegister of visits and commissionName of Office..........
Serial Number Name of applicant Date of Application Name of person executing commission, visit and date Name of person to be examined Section under which exempted
1 2 3 4 5 6
           
Ground for exemption Residence of person to be examined Distance from registration office Amount of travelling allowance Fees of visits & Commission paid Signature of registering officer
7 8 9 10 11 12
           
Appendix I - Form No. 8(Rule 54 & 113)Book No. VIIIRegister of Thumb Impressions
Particulars of registration Name of executant or witnesses Thumb Impression
Serial Number Book Value Page Register No. Date
               
Signature of Registration Officer[Appendix I - Form No. 9] [Substituted by Notification No. S.O. 298, dated 9.3.2015 (w.e.f. 14.1.1956)](See Section 52 & Rule 76 & 131)Free Receipt
Name of Office.................
Party/Office Copy Print Date ...............
Fee Receipt No.:   Receipt Date:  
Date of Presentation/Application:   Document S.No.  
Name of Applicant/Presenter   Name of Executant  
Address:   Type of Document:  
Face Value   Evaluated Value:  
Property Details:  
Details of fees realized -      
Registration fees   Custody Fee:  
CSI fee:   Fee for deposit/withdrawal/opening of sealed cover:  
Fees for memorandum u/s 64 to 67   Inspection and Search fee:  
Fees for certified copies u/s 57   Misc. Fee:  
Fine u/s 25, 34:   Stamp Duty:  
Fee for commission/attendance:   Surcharge  
    Case Amount  
    Other than Cash:  
    Total Amount:  
Modes of Payment with amount  
Signature of Presenter or applicant forcopy or search certificateSignature of Cashier Signature of recipient and date ofreturn of receiptSignature of Registering Officer.
Appendix I - Form No. 10(Rule 130 & 138)Register of applications for copiesName of office ......................
Serial Number Date of application Name of applicant Particulars of papers of which copy is required and number of words. Amount of
Stamp duty Copying fee
1 2 3 4 5 6
           
Date of Signature of recipient of copy or of dispatching number, if sent by post and date Remarks
Payment of fee per copy and amount paid Order for granting copy Completion of copy (Here state reasons for postponing or refusing compliance with application and date of intimating postponement or refusal to applicant)
7 8 9 10 11
         
Appendix I - Form No. 11(Rule 130 & 138)Register of SearchesName of Office ......................
Serial Number Date of application Name of applicant or Court Register, index or other miscellaneous proceedings of which search is desired Year or Years of which books searched Fees levied Date of payment Date of intimation of result to applicant Remarks
(Here state briefly reason for refusing or postponing compliance with application and date of intimating postponement or refusal to applicants)
1 2 3 4 5 6 7 8 9
Appendix I - Form No. 13(Rule 138)
Register of Inspection Name of Office .......................
Serial No. Date of application Name of applicant Register, index or other miscellaneous proceedings of inspection is desired Year in the books of which inspection is required Fees levied Date of payment Remarks
(Here state briefly reason for refusing or postponing compliance with application and date of intimating postponement or refusal to applicants)
1 2 3 4 5 6 7 8
               
[Appendix I - Form No. 14] [Substituted by Notification No. S.O. 298, dated 9.3.2015 (w.e.f. 14.1.1956)](See Rule No. 74 & 131)Register of feeFrom .......................... to ............................. Name of office..................
S.No. Document S.No. Book No. Document Type/Impound Case/Cancel Receipt Ordinary Reg.Fee Stamp Duty Total (5 to6) Copying Fee u/s 57 Commission/visit Fee Custody Fee/Penalty
        CSI fee Surcharge Fine u/s 25, 34 Misc. Fee  
1 2 3 4 5 6 7 8 9 10
                   
                   
      Page total            
      Total CF            
Seated Envelope (WIll) fee Total (7 to 11) Stamp E-Stamp Franking E-Grss DD Cash Grand Total (13 to 18) Receipt No. SR initials
Inspection/Search Fee Pay Order
11 12 13 14 15 16 17 18 19 20 21
                     
                     
Appendix I - Form No. 15(Rule 82)Minute Book
Annual Serial Number Reference number and number of book and serial number of document (if any) Note of proceedings
1 2 3
     
Appendix I - Form No. 16[Rule 96(9))Register of documents Impounded
Serial No. Date of presentation of document Nature and value of the document Name of the presenter Stamp Brief reason for impounding the document and date Final order of the Collector Remarks
Due Paid
1 2 3 4 5 6 7 8 9
                 
Appendix I - Form No. 18(Rule 13)A catalogue of register and books and other records of the Sub- Registrar's office of in the.....................district
Serial No. Name of district or subdistrict to while the books relate Name of record No. of volume Form...To....... Period of transfer or destruction Date of transfer or destruction Full Signature of person transferring or destroying Remarks as to state of register at the time of transfer
1 2 3 4 5 6 7 8 9
                 
Appendix I - Form No. 19(Rule 125)Register of documents returned by postName of office .................
Serial Number Date of dispatch with number of post office receipt Number of document and book Names of parties and nature of the document Address of the claimants Date on which addresses acknowledgment was received by Sub-Registrar If returned unclaimed, date of receipt by Sub-Registrar Remarks
1 2 3 4 5 6 7 8
               
Appendix I - Form No. 20(Rule 131)Register of Saleable FormsName and description of the name of Office Form..........
Date Previous balance From whom received Number of forms received Total To whom issued or sold Whether licensed stamps vendors and deed-writers or not Number of forms sold/issued Price received Balance of forms Number and date of receipt
1 2 3 4 5 6 7 8 9 10 11
                     
Note: - The account of each kind of saleable forms should be opened on a separate page, sufficient number of blank pages being left after each class for future entry.In the case of forms issued to Sub-Registrars form the District Registrar's Office.Appendix I - Form No. 21(Rule 75)Cash AccountName of Office.......
Date ReceiptRs. Ps. Date ExpenditureRs. Ps.
       
Appendix I - Form No. 22[Rule 82(4)]Objection SlipName of Office....
Date of presentation of Document The Document is Returned[Kept pending for the following Reasons] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]
  Minute BookEntry No.
   
Dated...........Signature of Sub-RegistrarAppendix I - [Form No. 23] [Added by Notification No. F.2 (II) E & T/58, dated 25-8-1958, published in Rajasthan Gazette, Part IV-C, dated 13-11-1958.](Vide Rule 168-A)Register of appeals and applications under sections 72 and 73
Serial No. Whether appeal under Section 72 or application under section 73 Date of presentation Name of appellant or applicant Description of the document relating to the appeal or application Name and description of the Officer against whose order the appeal or application has been presented Date of final order on the appeal or application Brief particulars of order Remarks
1 2 3 4 5 6 7 8 9
                 
[Form No. 24] [Added by Notification No. F, 2(1) FD/RT/64, dated 23-3-1964, published in Rajasthan Gazette, Part IV-C, Ordinary dated 3-12-1964.][See Rule 96 (10)]Register of details of Recovery of Deficit Stamps Duty and Registration Fee
S. No. Reference to Inspection note Date of Inspection Book No. Volume No.
1 2 3 4 5
         
Page No. Document No. Nature of document Valuation Stamp Duty
Paid Due Deficit
6 7 8 9 10
         
Registration Fee Case No.(Registered) for recovery of Stamp duty or Registration fee Decision
Paid due Deficit If rejected(Indicate Yes or No.) Agreed
    Amount of deficit to be recovered Amount of Total penalty if any, to be realised
11 12 13 14 15
         
Date of recovery with Challan No. Date of intimation sent by Remarks
Collector to S.B. And I.R. & S about recovery of Stamp Duty S.R. Recovery of deficit registration fee to D.R. and I.R. and S.
16 17 18 19
       
Appendix II - Form No. 1(Rule 60)Index No. I(Under section 55 of Indian Registration Act No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 24, dated 4th January, 1950)Name of Office...........
Name with rank or title, father's name profession, caste (if any) and residence Description of document Amount of consideration expressed in the document Connection with the document of the person whose name is entered in column No. 1 Date of the execution of the document Date of the registration Number of volume of Book No. 1 Page Serial Number in Book No. 1
1 2 3 4 5 6 7 8 9
                 
Appendix II - Form No. 2(Rule 61)Index No. II(Under section 55 of Indian Registration Act No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4. dated 4th January. 1950)
Situation and description of property referred to in the instrument
Name of city, chowkri, mohalla or village Name of Tehsil Name of district Other Particulars required by section 21 of the Act
1 2 3 4
       
Name of the parties to instrument Description of document and the amount of consideration Date of execution of the document
Name with father's name and caste (if any) of executant of document Name with father's name and caste (if any) of the persons in whose favour the document is executed
5 6 7 8
       
Date of Registration Number of volume of Book I Page S.No. in Book No. I
9 10 11 12
       
Appendix II - Form No. 3(Rule 62)Index No. III(Under section 55 of Indian Registration Act No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4. dated 4th January, 1950)Name of office ..............
Name of testator or donor of authority to adopt or executor or (after the death of the testator) the claimant under the document or applicant under section 45,with rank or title, father's name, profession, caste (if any) and residence Description of document whether a will or authority to adopt Connection with the document of the person whose name is entered in column 1 i.e. whether testator or donor of authority to adopt or executor or (after the death of the testator) the claimant under the document or applicant under section 45) Date of registration Amount of fees paid Number of volume of Book III Page Serial Number in Book III
1 2 3 4 5 6 7 8
               
Form No. 4(Rule 63)Index No. IV(Under section 55 of Indian Registration Act No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4. dated 24th January. 1950)Name of Office .............
Name with rank or title, father's name, profession, caste (if any) and residence Description of document Connection with the document of the person whose name is entered in column 1 Date of Registration Number of volume Book IV Page Serial No. in Book IV
1 2 3 4 5 6 7
             
Appendix - III - Form No. 6(Rule 22)Invoice of unclaimed documents forwarded for safe custody under rule............Registration Manual
Serial Number Office of Registration Name of parties Nature of documents Book in which registered Date of completion of registration Date of return of the document Date of sanction to destruction Name and address of persons entitled to receive the document
Claimants Executant
1 2 3 4 5 6 7 8 9 10
                   
Appendix - III Forms No. 7(Rule 23)List of books, etc. destroyed in the office of the of under the rules framed by the Rajasthan Government
Books Papers
Name of Date of the last entry made in them General description For what years By whose order destroyed Mode of destruction Remarks
             
I certify that the books and papers mentioned in the above list where destroyed in my presence on this ......... day of ......... 19....Signature of the Registering OfficerAppendix - III - Form No. 8(Rule 16)List of registers, books and all other persons, sent by the Sub-Registrar of ...... District to the District ........... Registrar for deposit in the Central Record Office
Serial Number Description of books or paper Number of pages in each book From what number to what number, and from what date to what date Whether bound or unbound Injured page (if any) Blank papers (if any) Missing pages (if any) Remarks giving particular of injury such as what pages are damaged and how, whether the documents are legible or not etc.
1 2 3 4 5 6 7 8 9
                 
Signature of Sub-RegistrarDistrictDatedAppendix - III - Form No. 9(Rule 169)Copies of documents forwarded under sections 64 to 67 of the ActBook No. 1(Under section 51 of Indian Registration Act No. XVI of 1908 as adapted in Rajasthan under Ordinance No. 4, dated 24th January, 1950)
Serial No. of Documents................. Name of Office.................
Territorial description of property mentioned in the document (Section 21 of the Act) Nature and Valuation of transaction Value of Stamps Details of fees
Name of District Name of Tehsil Name of Village Other details of property under Section 21 of the Act and date of execution of the document
            Registration feeCopying feeOther fee
Copy of document, followed by copies of endorsements under section 52 and 58 and registration certificate mentioned in section 60 of the Act.]Appendix - III - Form No. 10(Rule 169)Memoradum of document registered in the office of Registrar/Sub- Registrar........under sections 64, 65, 66 and 67 and forwarded to the office of Registrar/Sub-Registrar ........Date of office...........
Date of execution Name and additions of the executant Name and additional of person in whose favour executed
Nature and volume of transaction Value of stamps
1 2 3 4
       
Territorial description of property mentioned in the document (section 21)
Name of District Name of Tehsil Name of Village Other details of property under section 21
5 6 7 8
       
Particulars of registration
Name of person presenting the document Date of presentation and date of registration Admission of execution and receipt of consideration Book No., Volume No., Page No., Serial No. and date of registration Remarks
9 10 11 12 13
         
Appendix - III - Form No. II(Rule 172)Receipt of memorandum or copy of document forwarded to the office of .......... Registrar of from the office of ........... Registrar of ............ 19........... under sections 64 to 67, Act XVI of 1908
Serial Number Register number with page, volume and number of register and date of registration Date of dispatch Date of arrival Signature of receiving officer Remarks (if any)
1 2 3 4 5 6
           
N.B. This receipt should be returned to the dispatching office after filling the columns 4, 5 and 6 inclusive.Appendix - III - Form No. 12(Rule 134)Application For Copy
1. Date of application …...................
2. Name of applicant. Father's name caste, and residence with the name of Post Office …...................
3. Name of office of registration …...................
4. Name of village, tehsil. district of which the document appertain …...................
5. Nature of document …...................
6. Name of executant …...................
7. Name of the person claiming under the document …...................
8. Date of execution …...................
9. Date of registration …...................
10. Number of volume of stamps filed with the application (if any) …...................
11. Whether applicant desires the copy to be sent by post, or whether he will attend in person to receive if or will receive it through another person nominated by him in that behalf …...................
12. Signature of applicant …...................
Appendix - III - Form No. 13(Rule 130)Application for General Inspection of Search
Office of …............... Registrar of ........
1. Date of application ….............
2. Name of Applicant with his address ….............
3. Whether applicant desires the result of search, a certificate of encumbrances to be sent by post or whether he will attend in person or will receive it through another person nominated by him in that behalf ….............
4. Number of case with name of court and names of parties to the case (to be filled, where necessary) ….............
5. Year or years in the book of which inspection of search is to be made ….............
6. Information showing title of the applicant to inspect or have a search made, in case of documents entered in Book No. III or IV. …............
7. Description of property or properties Name of present owner Owner or joint Remarks
       
Certified that the above information is correct to the best of my knowledgeSignature of applicantN.B. A separate fee is leviable in respect of each property unless the document have been executed by one and the same person or in favour of one and the same person. In the latter case the name of such person and his relation to the document should be stated.Appendix - III - Form No. 14(Rule 130)Application for Search or Inspection of single entry or documentOffice of ...................
1. Date of application .................
2. Name of Applicant with address .................
3. Whether applicant desires the result of search to be sent by post or whether he will attend in person or will receive it through another person nominated by him in that behalf .................
4. Description of document with the name and address of the executant and of the claimant, as far as known .................
5. Situation of property or properties, viz. village and tehsil, town or mohalla and city .................
6. Year or years in the book of which inspection of search is to be made .................
7. Information showing the title of the applicant to inspect or have a search made, in case of a document entered in Book No. III or IV. .................
Signature of applicantAppendix - III - Form No. 15(Rule 22)Register of unclaimed documents for office of the District Registrar/Sub-Registrar of District
Date of entry in the register Nature of document with number, book volume and year of document Names of the parties executant and claimant Name of the presenter
1 2 3 4
       
Date of Signature of District/Sub-Registrar
Registration section 60 Refusal to Register Registered by post after registration
5 6 7 8
       
Renewal from the list Amount of unclaimed fee levied Signature of District/Sub-Registrar Remarks
Date of Reasons for
9 10 11 12 13
*This column should also be filled in when an unclaimed document is sent to the district Registrar for the safe custody in his fire proof safe.Appendix - III - Form No. 16(Rule 22)List of unclaimed documents to be pasted on the notice boardName of Office ...............
Serial Number Name of presenter Name of the executant Name of the claimant Nature and consideration of the document Date of registration, refusal to register or return by post after registration
1 2 3 4 5 6
           
[Appendix IV] [Substituted by Notification No. F. 14 (71)/E and T/57, dated 8-9-1958, Published in Rajasthan Gazzete Part IV-C. 9-10-1958, p. 1052, for the original see repealed provisions.]List of Registration Districts and Sub-Districts Appendix IV (Rule 85)
Districts formed for the purposes of the Indian Registration Act, 1908 Sub-Districts formed for the purposes of the Indian Registration Act, 1908 Limits of Registration Sub-Districts
1 2 3
1. Bikaner 1. Bikaner City Area within the municipal limits of Bikaner, including the area covered by Tehsil Bikaner
2. Kolayat Tehsil Kolayat (Magra)
3. Lunkaransar ' ' Lunakaransar
4. Nokha ' ' Nokha
2. Churu 1. Churu Tehsil Churu
2. Rajgarh ' ' Rajgarh
3. Taranagar ' ' Taranagar
4. Dungargarh ' ' Dungargarh
5. Sardarshahar ' ' Sardarshahar
6. Sujangarh ' ' Sujangarh
7. Ratangarh ' ' Ratangarh
3. Ganganagar 1. [ Ganganagar] [Substituted by Notification No. F. 14 (71)/E and T/57, dated 8-9-1958, published in Rajasthan Gazzete Part IV-C, Extraordinary, dated 23-3-66.] Area covered by Tehsil Ganganagar
2. Karanpur Tehsil Karanpur
3. Padampur ' ' Padampur
4. Bhadra ' ' Bhadra
5. Nohar ' ' Nohar
6. Anupgarh ' ' Anupgarh
7. Raisinghnagar ' ' Raisinghnagar
8. Suratgarh ' ' Suratgarh
9. Hanumangarh ' ' Hanumangarh
10. Tibi ' ' Tibi
11. Sangaria ' ' Sangaria
12. Sadulshahar ' ' Sadulshahar
4. Alwar 1. Alwar City Tehsil Alwar, including the area within the municipal limits of Alwar City and including the area within the jurisdiction of the Naib-Tehsilars, Malakhera and Ramgarh
2. Bansur Tehsil Bansur
3. Behror ' ' Behror
4. Lachmangarh ' ' Lachmangarh, excluding the area within the jurisdiction of the Naib-Tehsildars, Govindgarh and Kathumer
5. Rajgarh ' ' Rajgarh
6. Thanagazi ' ' Thanagazi
7. Kotkasim The area within the jurisdiction of Naib-Tehsildar, Kotkasim.
8. Tijara Tehsil Tijara, including the area within the jurisdiction of Naib-Tehsildars, Kishangarh and Tapukra
9. Kishangarh ' ' Kishangarh, excluding the area within the jurisdiction of the Naib-Tehsildar, Kotkasim
10. Ramgarh The area within the jurisdiction of the Naib-Tehsildar, Ramgarh
11. Malakhera The area within the jurisdiction of the Naib-Tehsildar Malakhera
12. Kathumer The area within the jurisdiction of the Naib-Tehsildar, Kathumer
13. Tapukra The area within the jurisdiction of the Naib-Tehsildar, Tapukra
14. Govindgarh The area within the jurisdiction of the Naib-Tehsildar, Govindgarh
15. Mandawar Tehsildar Mandawar
5. Bharatpur 1. Bayana Tehsil Bayana
2. Roopbas ' ' Roopbas
3. Weir ' ' Weir
4. Bharatpur ' ' Bharatpur, excluding the area within the jurisdiction of Naib-Tehsildar, Kumher
5. Nadbai Tehsil Nadbai
6. Deeg ' ' Deeg
7. Kama ' ' Kama[including the area within the jurisdiction of Naib-Tehsildar, Pahari] [Added by Notification No. F 2(25) E and T/56/1 dated 20-1-1958 published in Rajasthan Gazzete Part IV-C, dated 13-2-1958.]
8. Nagar ' ' Nagar
9. Bari ' ' Bari including the area within the jurisdiction of Naib-Tehsildar, Saipoo
10. Baseri ' ' Baseri
11. Gird ' ' Gird
12. Rajakhera ' ' Rajakhera
13. Kumher The area within the jurisdiction of Naib-Tehsildar, Kumher
14. Saipoo The area within the jurisdiction of Naib-Tehsildar, Saipoo
15. [ Pahari [Added by Notification No. F 2(25) E and T/56/1 dated 20-1-1958 Published in Rajasthan Gazzete Part IV-C, dated 13-2-1958.] The area within the jurisdiction of Naib-Tehsildar, Pahari]
6. Jaipur 1. [ Amber [Substituted by Notification No. F.2(25) FD/RT/64, dated 25-8-65, published in Rajasthan Gazzete Part IV-C, dated 30-9-65; p. 311] Tehsil Amber, including the area within the jurisdiction of Naib-Tehsilar, Govindgarh]
2. Jamwa Ramgarh Tehsil Jamwa Ramgarh
3. Baswa ' ' Baswa
4. Lalsot ' ' Lalsot
5. Sikrai ' ' Sikrai
6. [ Jaipur [Substituted by Notification No. 2(25) FD/RT/64, dated 25-8-66 published in Rajasthan Gazzete Part IV-C, dated 30-9-65, p. 311(73).] Area within the Municipal limits of Jaipur City, the area within the jurisdiction of the Tehsilar, Jaipur and the area within the jurisdiction of Naib-Tehsildar, Govindgarh]
7. Choksu Tehsil Choksu
8. Phagi ' ' Phagi
9. Phulera Tehsil Phulera including Sambhar Shamlat area
10. Kotputli ' ' Kotputli
11. Bairath ' ' Bairath
12. Sanganer ' ' Sanganer
13. Dudu ' ' Dudu
7. Jhunijhunu 1. Jhunijhunu Tehsil Jhunijhunu
2. Khetri ' ' Khetri
3. Udaipur ' ' Udaipur
4. Chirawa ' ' Chirawa
8. Sawai Madhopur 1. Bamanwas Tehsil Bamanwas
2. Gangapur ' ' Gangapur
3. Nadoti ' ' Nadoti
4. Hindaun ' ' Hinduan
5. Mahwa ' ' Mahwa
6. Toda Bhim ' ' Toda Bhim
7. Karauli ' ' Karauli including the area covered by Sub-Tehsil, Mand rail
8. Mandrail The area within the jurisdiction of Naib-Tehsildar, Mandrail
9. Sapotra Tehsil Sapotra
10. Khandar ' ' Khandar
11. Bonli ' ' Bonli
12. Sawai Madhopur ' ' Sawai Madhopur
9. Sikar 1. Fatehpur Tehsil Fatehpur
2. Neem-ka-Thana ' ' Neem-ka-Thana
3. Danta Ramgarh ' ' Danta Ramgarh
4. Sikar ' ' Sikar
5. Shri Madhopur ' ' Shri Madhopur
6. Lachmangarh ' ' Lachmangarh
7. [ Ramgarh Sethonka [Added by Notification No. F.2(2) ET/60, dated 11-8-60.] Sub-Tehsil Ramgarh Sethonka]
10. Tonk 1. Malpura Tehsil Malpura
2. Toda Raisingh ' ' Toda Raisingh
3. Uniara ' ' Uniara
4. Duni Tehsil Duni
5. Tonk ' ' Tonk
6. Niwai ' ' Niwai
11. Barmer 1. Pachpadra Tehsil Pachpadra
2. Siwana ' ' Siwana
3. Barmer ' ' Barmer
4. Shiv ' ' Shiv
5. Chohtan ' ' Chohtan
12. Jaisalmer 1. Sam Tehsil Sam
2. Jaisalmer ' ' Jaisalmer
3. Ramgarh ' ' Ramgarh
4. Fatehgarh ' ' Fatehgarh
5. Pokaran ' ' Pokaran
6. Nachana ' ' Nachana
13. Jalore 1. Jaswantpura Tehsil Jaswantpura
2. Sachore ' ' Sachore
3. Jalore ' ' Jalore
4. Ahore ' ' Ahore
14. Jodhpur 1. Bilara Tehsil Bilara
2. Shergarh ' ' Shergarh
3. Phalodi ' ' Phalodi
4. Jodhpur City Area within the Municipal limits of Jodhpur City, including the area covered by Tehsil Jodhpur
5. Osian Tehsil Osian
15. Nagore 1. Deedwana Tehsil Deedwana
2. Merta ' ' Merta
3. Nagore ' ' Nagore
4. Nawa ' ' Nawa
5. Parbatsar ' ' Parbatsar
6. Jayal ' ' Jayal
7. Ladnu ' ' Ladnu
8. Degana ' ' Dagana
16. Pali 1. Bali Tehsil Bali
2. Desuri ' ' Desuri
3. Jaitaran ' ' Jaitaran
4. Sendra ' ' Sendra
5. Pali Tehsil Pali
6. Sojat ' ' Sajat
7. Raipur ' ' Raipur
8. Kharchi ' ' Kharchi
17. Sirohi 1. Bhawari Tehsil Bhawari
2. Pindwara ' ' Pindwara
3. Reodar ' ' Reodar
4. Sheoganj ' ' Sheoganj
5. Sirohi ' ' Sirohi
6. Abu Road ' ' Abu Road
18. Bundi 1. Bundi Tehsil Bundi
2. Patan ' ' Patan
3. Talera ' ' Talera
4. Hindol ' ' Hindol
5. Nainwan ' ' Nainwan
19. Jhalawar 1. Alkera Tehsil Alkera
2. Bakani ' ' Bakani
3. Khanpur ' ' Khanpur
4. Monoharthana ' ' Manoharthana
5. Dag ' ' Dag
6. Gangdhar ' ' Gangdhar
7. Jhalrapatan ' ' Jhalrapatan
8. Pachpahar ' ' Pachpahar
9. Pirawa ' ' Pirawa including the area within the jurisdiction of Naib-Tehsildar, Sunel Tappa
10. Sunel Tappa The area within the jurisdiction of Nai Tehsildar, Sunel, Tappa.
20. Kotah 1. Anta Tehsil Anta
2. Baran ' ' Baran
3. Kishanganj ' ' Kishanganj
4. Mangrol ' ' Mangrol
5. Shahabad ' ' Shahabad
6. Chechat ' ' Chechat
7. Kanwas ' ' Kanwas
8. Ramganj Mandi ' ' Ramganj Mandi
9. Sangod ' ' Sangod
10. Atru Tehsil Atru
11. Chhabra ' ' Chhabra
12. Chhipabarod ' ' Chipabarod
13. Barod ' ' Barod
14. Digod ' ' Digod
15. Itawa ' ' Itawa
16. Kotah City Area within Municipal limits of Kotah City including the area covered by Tehsil Ladpura (Kotah)
17. Pipalda Tehsil Pipalda including the area within the jurisdiction of Naib-Tehsildar, Indergarh
18. Indergarh The area within the jurisdiction of Naib-Tehsildar, Indergarh
21. Banswara 1. Banswara Tehsil Banswara
2. Gandhi ' ' Gandhi
3. Ghatole ' ' Ghatole
4. Raipur ' ' Raipur
5. Saheda ' ' Saheda
6. Asind ' ' Asind excluding the area within the jurisdiction of Naib-Tehsildar, Badnore
7. Badnore The area within the jurisdiction of Naib-Tehsildar, Badnore
8. Hurda Tehsil Hurda
9. Mandalgarh ' ' Mandalgarh
10. Jahazpur ' ' Jahazpur
11. Shahpura ' ' Shahpura
12. Kotri ' ' Kotri
13. [ Bijolia [Added by Notification No. F 2(3) E and T/61 dated 9-9-1961 published in Rajasthan Gazzete Part IV-C, dated 2-11-1961, p. 360.] The area within the jurisdiction of Naib-Tehsildar, Bijolia]
22. Chittorgarh 1. Begun Tehsil Begun
2. Bhensrolgarh ' ' Bhensrolgarh
3. Chittorgarh ' ' Chittorgarh
4. Gangral ' ' Gangral
5. Kapasin Tehsil Kapasin
6. Rashmi ' ' Rashmi
7. Badi Sadri ' ' Badi Sadri
8. Bhadesar ' ' Bhadesar
9. Chhoti Sadri ' ' Chhoti Sadri
10. Dungla ' ' Dungla
11. Kanera ' ' Kanera
12. Nimbahera ' ' Nimbahera
13. Achnera ' ' Achnera
14. Pratapgarh ' ' Pratapgarh
24. Dungarpur 1. Dungarpur Tehsil Dungarpur
2. Aspur ' ' Aspur
3. Sagwara ' ' Sagwara
25. Udaipur 1. Bhim Tehsil Bhim
2. Deogarh ' ' Deogarh
3. Kotra ' ' Kotra
4. Phalasia ' ' Phalsia
5. Saira ' ' Saira
6. Amet Tehsil Amet excluding the area within the jurisdiction of Naib-Tehsildar, Sardargarh
7. Kumbhalgarh Tehsil Kumbhalgarh (excluding the area within the jurisdiction of Naib-Tehsildar, (Gadhbore)
8. Rajsamand Tehsil Rajsamand
9. Relmagra ' ' Relmagra
10. Khewara ' ' Khewara
11. Salumber ' ' Salumber
12. Sarada ' ' Sarda
13. Udaipur City Area within the Municipal limits of Udaipur City including the area covered by Tehsil Girwa and excluding the area within the jurisdiction of Naib-Tehsildar, Kurabar
14. Khamnor Tehsil Khamnor excluding the area within the jurisdiction of Naib-Tehsildar, Nathdwara
15. Bhupalsagar Tehsil Bhupalsagar
16. Lasadia ' ' Lasadia
17. Mavli ' ' Mavli
18. Vallabhnagar Tehsil Vallabhnagar excluding the area within the jurisdiction of Naib-Tehsildar, Bhimdar and Kanore
19. Sardargarh Area within the jurisdiction of Naib-Tehsildar, Sardargarh
20. Gadhbore Area within the jurisdiction of Naib-Tehsildar, Godhbore
21. Nathdwara Area within the jurisdiction of Naib-Tehsildar, Nathdwara
22. Bhindar Area within the jurisdiction of Naib-Tehsildar, Bhindar
23. Kanore Tehsil Kanore
24. Kurabar ' ' Kurabar
25. [ Dhariawad [Added by Notification No. F. 2(2) E and T/60 dated 11-8-1960.] Sub-Tehsil Dhariawad]
26. Ajmer 1. Ajmer City Ajmer City including the area covered the Tehsil Ajmer and Nasirabad
2. Beawar Tehsil Beawar
3. Kekri " Kekri including Deoli
4. Arain " Arain
5. Roopnagar " Roopnagar
6. Sarwar " Sarwar
7. Kishangarh " Kishangarh
(Appendix V)[x x x] [Appendix V omittd by Notification No. F 14(71) E & T/57 dated 8-9-1958 published in Rajasthan Gazette Part IV-C, dated 9-10-1958 For this Appendix see the repealed provisions.]Appendix VIDestruction of recordsThe following records may be destroyed after the expiration of periods specified against each, computed from the 1st January, next-following the date of the record, provided that the District Registrar may at his discretion, direct the retention for a longer period, or permanently, of any papers which he may consider likely to be useful in the future:
Nature of records Period of retention Remarks
1 2 3
All correspondence whether in English or in Vernacular which is of an ordinary routine character and which the District REgistrar considers fit to be destroyed. One year  
Copies of document unclaimed by applicants. Ditto  
Application for copies of reasons for refusal to register. Ditto  
Other applications, petitions, appeals, records and papers of an ephemeral character not otherwise specified. Ditto  
Weekly reports of unreturned documents. Ditto  
Periodical returns of Sub-Registrar’s office, received by Registrars. Ditto  
Indent for forms and applications for registers by Sub- Registrars. Ditto  
Receipts for memoranda of documents received and dispatched. Ditto  
Rubkars, etc., relating to documents impounded under the Stamp Act. Ditto  
Rubkars from Civil and Revenue Court sand officers forwarding copies of orders and certificates under section 89, Act XVI of 1908. Ditto  
Rubkars and reports relating to searches of encumbrances. Two year  
Application for summoning executant and witnesses for issue of commissions. Ditto  
Summons returned after execution Ditto  
Certificates by public officers to search register or take copies of enteries in register. Ditto  
Indents of forms on press. Three year  
Papers about buildings or furnitures of office Ditto  
Papers connected with the issue of commissions and the reports of Commissioners. Three years  
Office copies of periodical returns in District Registrar’s and Sub-Registrar's office. Ditto  
Dak books or dispatch books. Ditto  
Receipts books under section 52, Act. XVI of 1908. Ditto  
Bills for fees. Ditto  
Completed volumes of receipts and dispatch register maintained in Sub-Registrar’s offices. Ditto  
Applications for copies, inspections and searches alongwith affidavits or statements on oath taken by registering officers in connection with such applications for copies, inspections and searches. Ditto  
Completed volumes of registers of applications for copies, searches and inspections, the minute books. Ditto  
Miscellaneous correspondence on such subjects as bills and vouchers, indents, books, leave and accounts. Ditto  
Charge certificates. Ditto  
Proceedings under section 72, Act XVI of 1908. Ditto  
Orders regarding registration clerks in Sub-Registrar’s offices, if the original orders exist in the Distt. Registrar’s Office. Ditto  
Copies of decrees of Civil Courts cancelling registered documents. Ditto  
Objection slips Ditto  
Blank form stock book Ditto  
Registers of service postage stamps. Ditto  
Papers relating to appointment and promotions for temporary establishment. Ditto  
Papers relating to registration or Three years dismissal. Three years After leaving Government service.
Papers relating to misconduct of Ditto an officer. Ditto After he ceases to be in Government service.
Papers relating to punishment of Ditto Government Servant Ditto After final orders have been carried out and entry made in service book.
Register of documents sent by post. Ditto  
Correspondence regarding budget Five years  
Contingent and traveling allowance bills. Ditto  
Register of unclaimed documents. Ditto  
Contingent Registers. Ditto  
Completed volumes of register No. VII of visits and commissions. Six years  
Budgets. Ten years  
Annual reports Twelve years  
papers regarding transfers Ditto  
Completed volumes of registers of fees (sihaya) and registers of impounded documents. Ditto  
Statements and depositions of witnesses of proceeding under sections 41, 63, 73 and 74, Act. XVI of 1908 and medical certificates filed in support of the executant being major under section 41 of the Registration Act. Ditto  
Inspection notes. Ditto  
Register of saleable forms Ditto  
Invoice with which records of over 12 years standing are sent to central office of records. Twenty five years  
Order books Ditto  
Register (No. VIII) of thumb impressions Thirty-five years  
Papers relating to appointment and promotions for permanent establishment. Ditto  
Acquittance Rolls. Five years  
List of Government articles.   Until a revised register, duly attested by the Sub-Registrar and approved by the District Registrar is prepared.
Catalogue of books Ditto  
Note: - Papers relating to revision of establishment should be retained permanently.Subject to the condition that before destruction services of menials should be verified and a note to that effect in the service rolls concerned under the signature of the head of the office or one of his gazetted assistants.[Notification dated 5-11-1992, Published in R.G.G. Part IV-C, dated 11-11-1992, p. 299-2;]