Section 50(2) in The Orissa Registration Rules, 1988
(2)In the receipt granted under Section 52(b) in regard to the document in respect of which the application was made for visit as well as on the deed itself the payment of fees for visit including the travelling allowance shall be reproduced apart from the fees paid for the registration of the document under Rule 28.When Commissions may be issued -Notes - (a) Commission can be issued only under Sections 33 and 38 of the Act. In cases under the second clause of Section 31, the Registering Officer, should himself attend at the residence of the person desiring to present a document or deposit a will. It is desirable that Sub-Registrars should themselves pay the visit, as far as possible, in every case, even under Sections 33 and 38.(b)Save under exceptional circumstances, travelling allowances can be drawn by one person only in making a visit or executing a commission under Sections 31, 33 and 38. Registering Officers, making a visit under these sections should not, therefore, be accompanied by a clerk.(i)Attendance at private residence shall be made not of office hours or on holidays so as not to interfere with the regular office work, except in very urgent cases or when persons who are seriously ill have to be examined. A Registering Officer may postpone his visit for a holiday when such visit involves a journey to a distant village. In that event a statement should be obtained on the application to the effect that the applicant has no objection to the postponement of the visit to the holiday which should be specified.(ii)When attendance is postponed to some later date or when the applicant for visit is withdrawn by the party, the reason for such postponement or withdrawal should be noted on the applications, as well as in the column of remarks of the register of visit and commission.(d)It has been held that exemption from personal appearance in a registration office on account of "bodily infirmity" under Section 38 also covers the case of those who are temporarily disabled by illness.(e)The following persons are exempt from personal appearance in Court under the Civil Procedure Code, Act V of 1908.(i)Woman, who according to the customs and manners of the country, ought not to be compelled to appear in public.(ii)Persons whom the State Government may by notification in the official Gazette exempt from personal appearance in Court, whose rank, in the opinion of the Government, entitles to the privilege of exemption.
