Section 2(9) in Rajasthan Registration Rules, 1955 Volume II
(9)Whether the descriptions entered, in Book No. VI relating to authenticated powers-of-attorney, show that authority was given to present documents for registration and in the case of special power, the offices where such powers were intended to be used? He should also see whether the endorsement shows that the power-of- attorney was executed before the Sub-Registrar.
