Section 48(2) in The Delhi Vidyut Board Rules, 1997
(2)This instrument of transfer and the certificate to which the same relates shall be deposited with and retained by the appropriate Registrar who shall cause an entry thereof to be made in a book to be called "the register of transfers" and shall endorse on the deed of the transfer a note of that entry and shall issue a new certificate or certificates to the transferee or the transferor, as the case may require. A separate register of transfers distinguished by a number or otherwise shall be kept for each class of stock secured by a trust deed.
