Section 22(3) in Rajasthan Registration Rules, 1955
(3)In the Sub-Registrar's Office if the document be not claimed within three months from the date of registration or refusal or return by post, as the case may be. it shall be sent to the District Registrar's Office for safe custody in his fire-proof safe within a week. The District Registrar on receipt of these documents shall also enter them in the register of unclaimed documents of his office and they will be surrendered only after payment of the fees prescribed.
