Section 74(4) in Rajasthan Registration Rules, 1955
(4)All receipts in the Registration Department shall be credited in the treasury accounts under the following heads.-(a)Fees for registering documents Registration fees.(b)Fees for copies of registered document.(c)Miscellaneous.[Provided that-(a)The provisions of this rule shall apply, mutatis mutandis to the amount of additional stamps duty, if any. realised under the provisions of Indian Stamp Act as adapted in Rajasthan.(b)The Inspector General may prescribe a specific challan form to credit the receipt in treasury account under sub-rule 4 above.]
