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State of Rajasthan - Section

Section 185 in Rajasthan Registration Rules, 1955

185. Forms of endorsements.

- The following forms of endorsements shall be adhered to as far as circumstances of each case will permit:A-Form of endorsements to be recorded on every document presented for registration under section 52.
(1)When presented at the registration office by some person executing or claiming under it.Presented by (name and addition) at the office of the (District Registrar or Sub-Registrar) of..........this...... day of......between the hours of.........and..........Signature of registering officer and presenterNote: - When the document is presented by a representative or agent or assign, this should be stated in addition to his name and addition and the name of his principal also inserted.B-Forms of endorsements to be recorded under section 58 on every document admitted to registration other than a copy of a decree or order, or of a certificate sent under section 89.
(1)When the person purporting to have executed the document is personally known to the registering officer and admits the execution of the document and the receipt (if any) of the consideration stated in it:Execution admitted and receipt of consideration acknowledged (if so) by A, B (profession) son of Caste resident of mauza.................pargana zila who is personally known to the registering officer.Signature of A.B.
(2)When the person purporting to have executed the document is not personally known to the registering officer, but admits the execution of the document and the receipt (if any) of the consideration stated in it.
(i)"Execution admitted and receipt of consideration acknowledged (if so) by A.B. (profession), son of..............Caste.........resident of mauza pargana zila....................
(iii)The said A. B identified by C, D (profession) son of............Caste resident of mauza pargana Zila and by E, F (profession) son of Caste resident of mauza pargana.........................Zila.......
(iii)These witnesses, or either of them (as the case may be) being personally known to the registering officer" or in the case of either or both of the witnesses not being personally known to the registering officer the thumb impression or impressions of such person or persons should be taken and underneath should immediately be written:
impression is the thumb impression"The above_________________________________________impressions are impressions
of C, D. and E. F. who is/are of apparent respectability has/have been duly taken:
(3)When the person admitting execution is a duly authorised agent of the executant, this should be stated alongwith his name and addition. If the agent is acting under a duly authenticated power-of-attomey, particulars thereof should be stated e.g. date of authentication and office at which authenticated.
(4)A note is to be added to the endorsement whenever:-
(a)Payment of money or delivery of goods is made before the registering officer:
(b)a receipt of consideration, in whole or part is admitted. The amount to be stated in (a) and (b):
(c)receipt of consideration in whole or part is denied:
(d)execution is admitted, but the admitter refuses to sign the endorsement.
(5)When the executant is dead:Execution by (executant) deceased, admitted by................(name and addition), who is personally known to the registering officer (or is identified by...........and...........these witnesses being personally known to the registering officer).Date............Signature of registering officer etc.
(6)When the document is one executed by any of the officers mentioned in section 88."Having satisfied myself that this document was executed by A, B. official trustee (or as the case may be) in his official capacity, his attendance and signature are dispensed with, and this document is admitted to registration".Date............Signature of registering officer.
(7)When the document is one executed by a pardanashin lady."The terms of the document have been read out and explained to Musammat A. B. wife, widow, or if unmarried daughter of C.D., daughter of C.D. (profession).................son of......... caste..........resident of mauza..............pargana.......zila.........She admitted execution and acknowledged receipt of consideration (if so) with her own lips. The said Musammat A. B. is identified by inspection behind the pardah by E.F. (profession).... son of................caste............. resident of mauza............... pargana............. zila.......... who is her (relationship to be stated) and by G. H. (profession) son of caste resident of mauza pargana zila...... who is her (relationship to be stated), these witnesses or either of them (as the case may be) being personally known to the registering officer."In the case of either both of the witnesses being not personally known to the registering officer substitute in respect of such witness or witnesses for the last sentence above. 'The thumb- impression of E.F.G.H. who is of apparent respectability have been duly taken".Note. Pardanashin ladies should ordinarily be identified by relatives if relatives are not available, identification may be made by servants or other persons who are admitted behind the pardah.Signature of registering officer.C..........Forms of endorsements for authenticating powers of attorney under section 33.
(1)When the principal attends at the registration office."This power of attorney has been executed before me by (name and addition), who is a resident of my district (or sub- district), and is personally known to me" or is identified by who is personally known to me, or about whose identity I have satisfied myself and 1 accordingly authenticated it under section 33 of the Indian Registration Act, 16 of 1908 and records it as No.......... of 19......... on Page.....volume......... of book VI.Date............Signature of registering officer.
(2)When the registering officer visits the principal at his residence or Jail."I have satisfied myself by personal visit that this power of attorney has been voluntarily executed by etc." as before..........
(3)When a commission is issued to obtain evidence as to the voluntary nature of the execution:"I have satisfied myself through (name) to whom a commission was issued for the purpose, that this power of attorney was voluntarily executed by (name and addition), who is a resident of my district (or sub-district), and 1 accordingly authenticate it under section 33 of the Indian Registration Act, XVI of 1908 and record it as No of 19.......on page.....Volume......of book VI."Date............Signature of registering officer.D-Form of endorsement after return of a commission issued under section 38 to obtain evidence as to the execution of a document."Form the above report I am satisfied that this document has been voluntarily executed by................... and accordingly order it to be registered."Date ..........Signature of registering officer.E.....Forms of endorsement to be recorded on wills in deposit, the sealed covers of which have been opened under section 45 or section 46.
(1)When the will is opened on application, after the death of the testator, under section 45........"Having satisfied myself that the testator hereof is dead, this will has been opened on the application and in the presence of (name and addition), this........... day of............Signature of district Registrar and applicant
(2)When a will is removed into court under section 46................"opened and removed into the court of.................. pursuant to order, dated......"Date............Signature of District Registrar.F........Forms of endorsement to be recorded under section 60 on every document registered, including wills which have been opened and copied into book No. III, under sections 45 and 46 copies and memoranda received under the provisions of sections 64 to 67 and the documents referred to in rules 161 to 163.
(1)"Registered as No.... in book No.............volume...... on page (or pages).........this.......day......of......"Signature of registering officer.Note: - Endorsement under section 60 is not required on powers of attorney authenticated.G............Form of endorsement as to figures and amount entered in document to be recorded on every document registered under the final endorsement:..........in the tenth line the words.............biswas, and in the fifteenth line the words one thousand rupees (according to circumstances) occure."Signature of registering officerH........Forms of endorsements to be recorded on documents ordered to be registered under sections 75 to 77.Draft of forms in question is given below:
(1)Execution and payment of consideration (if any) proved in case No........ of 19....... and registration ordered by the District Registrar or the Munsif or the Civil Judge of dated................I accordingly admit the deed to registration under sections 72, 75, or 77, Act XVI of 1908.Where executant appears under section 75 (2), the above form should be altered thus:"Execution proved in case No............of 19 dated........" before the District Registrar (or the Munsif or Civil Judge of and receipt of consideration acknowledged (if so) by residence who appeared before me under section 75 (c) and who is known to me or (as in the case of form B (2) paragraph 3, 1 accordingly admit the deed to registration under sections 72, 75 or 77 Act, XVI of 1908.I..............Form when a will or authority to adopt is admitted to registration after the death of a testator or donor, the endorsement should be."Admitted to registration under section 41 (2), Registration Act, on my being satisfied (1) that this will or authority was executed by the testator or donor, (2) that the said testator or donor is dead, and (3) that..........son of..........the presenter, is entitled to present it under section 40 of the Indian Registration Act, 1908"-[Part XIII] [Substituted by Notification No. G.S.R. 71, dated 14.9.2011 (w.e.f. 14.1.1956).] Fees for late presentation and late appearance