Section 124(3) in The Orissa Registration Rules, 1988
(3)Every document made by a Registering Officer shall be written in his own handwriting but rubber stamp may be used for the formal part of the endorsements under Sections 52, 58 and 60 and of the certificate of admissibility [or such endorsements may be made through Computer and signed by the Registering Officer.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. ( Notification No. SRO 494/2002 dated 30.5.2002).]Use of stamps for copying in registersNote -(a) The rubber stamps for the endorsements may be used also for copying the endorsements in the registers, provided that the impression can be conveniently contained in the width in the margin.(b)Stamps not allowed for signature - Registering Officers should always sign their names with their own hand and date them. The use of a stamp for signature is strictly prohibited in any proceeding under the Indian Registration Act.
