(1)Besides the ordinary' entries in book No. 1. the Act required that the following documents shall be filled in book No. 1.(a)Copies and memoranda of documents received from other registering officers (for the purposes of Sections 64. 65, 66 and 67 of the Act).(b)Copies of certificates of sales granted by courts under the Code of Civil Procedure or by Revenue Officers in regard to immovable property sold by public auction (section 89).(c)Copies of maps or plan presented with manuscript or typed documents [under section 21 (c).](d)Translation and copies of documents in foreign languages presented under section 19 and 62.(2)To prevent injury to the building and the disturbance of paging which would result if these documents were filled in the bound volumes, a separate book to be called File-book No. 1 shall be kept in each registration office and in it shall be pasted the documents and copies of maps and plans translations mentioned above.(3)As regards the copies of maps or plans and the translations and copies of foreign documents filed in this book it will be sufficient to note thereon the registration number and date of registration of the document to which they appertain and,the volume and page where the entry will be found. But all other copies and memoranda filed in this book shall be numbered in the manner laid down in rule 35 below and the necessary particulars given of them in indexes No. I and II. All documents should be passed into it immediately on receipt, otherwise there is danger of their being lost or injured. It must be remembered that this file book is a part and parcel of book No. 1 and is only maintained as a separate volume to prevent the injury to the building of book No. 1.
