Section 113(2) in The Orissa Registration Rules, 1988
(2)Applications made through Sub-Registrar for copies from Books deposited in the Registrar's office in the event of indexes alone being available with the' Sub-Registrar, shall be made in writing and shall be transmitted without delay to the Registrar for.necessary action.Before forwarding such application to the Registrar, necessary search shall be made in the indexes in the Sub-Registry office in the first instance. The application for inspection shall then be forwarded to the Registrar to ascertain the amount of copying fees and the stamp duty required for the copy.
