Section 121 in The Orissa Registration Rules, 1988
121. Fees in respect of single name or single property.
- Only one search fee shall be levied :(i)for making a search in respect of a single document or in respect of acts and encumbrances on one and the same property in two or more offices because of the transfer of a village from one sub-district to another or of records to the District Registrar's Office.(ii)for making a general search in respect of one and the same property in the records of an office which was once in existence, was abolished and then revived;(iii)for making a search for acts and encumbrances in respect of one and the same property when owing to the splitting up or grouping together of village, as the result of survey and settlement operations, the search has to be made in the indexes of more than one village.
