- In these rules, unless the context otherwise requires-(a)"Act" means the Registration Act, 1908 (No. XVI of 1908);(b)"Appendix" means an Appendix to these rules;(c)"Authorised holiday" means a holiday notified by the State Government or by any other authority authorised by the State Government;(d)"Index" means the indexes mentioned in Section 55;(e)"Inspector" means Inspectors of Registration Offices appointed under Section 8 of the Act;(f)"Registration Office" includes a Registrar's, Sub-Registrar's and a Joint Sub-Registrar's Office;(g)"Registering Officer" includes a Registrar, a Sub-Registrar and a Joint Sub-Registrar appointed under the Act;(h)"Register book" means books kept under Section 51 including additional Register Books opened under these rules;(i)"Rule" means a rule made under the Act and for the time being in force;(j)"Section" means a Section of the Act;(k)Words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Act.Part -II Office Hours and Holidays
