Section 95(2) in Rajasthan Registration Rules, 1955
(2)Where interlineations or corrections occur in a document presented for registration, the registering officer must require such interlineations and corrections to be attested by the initial or signature of the executants of the deed if that has not already been done. If the parties or any of them cannot read or write, the sub-registrar should read over to them the correction or interlineation, and. add a certificate that he has done so. and that the parties agreed thereto his registration endorsement.
