(1)Index No. II shall contain the following headings: (1) Name of the city, town or village, etc;(2)Name of the parties;(a)Alienors;(b)Alienees;(3)Khasra No. and area with land revenue if the property has been surveyed;(4)Nature of the transaction (e.g. sale of land, lease of house, mortgage of land or house) with the amount of consideration;(5)Number of volume in which document is registered;(6)Page of volume in which document is registered;(7)Remarks.(2)A Sub-Registrar, on registering a document of the nature mentioned in section 64 or 65 of the Act, shall enter in this index particulars of only that portion of the property which is situated in his own Sub-District. A Registrar, on receiving a copy of document under sections 65, 66 or 67 of the Act, shall enter particulars only of the property situated in his own District. A Sub-Registrar, on receiving a memorandum of a document under sections 64, 65, 66, or 67 of the Act, as a copy of an order or certificate under section 89 of the Act shall enter the particulars of the property concerned in this index.
