- Every document, on being tendered for registration shall be examined by the Registering Officer in regard to the following points :(i)that it has been presented at the Proper Office (Sections 28, 29 and 30);(ii)that it bears the proper stamp or is exempted from or is not liable to stamp duty;(iii)that it is in a language deemed to be commonly used in the district, or is accompanied by a true translation into such a language and a true copy (Section 19);(iv)that in case of any interlineation, blank erasure or alteration, Section 20 and Rule 22 have been complied with;(v)that if the document is non-testamentary and relates to immovable property, the description thereof is sufficient (Section 21);(vi)that if the document is non-testamentary and contains a map or plan, it is accompanied by the prescribed number of true copies of the map or plan [Section 21(4)];(vii)that if the document is non-testamentary and relates to lands or houses, the description of which is governed by rule made under Section 22, Sub-section (1), the lands or houses are described according to that rule (Section 22);(viii)that if the document is not a will, it has been presented within the proper time (Sections 23 to 26);(ix)that, the document has been presented by the person authorised in that behalf (Section 32 or Section 40);(x)[ that the presentant has affixed his passport size photograph and fingerprints to the document (Section 32-A); [Inserted vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).](xi)that the pass-port size photograph and finger prints of each buyer and seller, in case of sale of immovable property has been affixed to the document.]
