Section 17 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
17. Inspection of the records of the Registrar.
- Where a copy of the document creating a charge, variation or mortgage has been sent to the Sub-Registrar under Section 7 of the Act, the Bank or any employee thereof duly authorised by it in this behalf, may at any time inspect the relevant record of the Sub-Registrar concerned to ensure whether the said copy his been filed in accordance with the provisions of the said section. No fee shall be charged for such inspection.
