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State of Bihar - Section

Section 32 in Bihar Registration Rules, 2008

32. Application for searches and copies.

(1)Any application to make a search in any book or to obtain a certified copy from the Books or records in a sub-registry office or in the office of the District Registrar shall be made in Form No-2 in Appendix-E along with the copy of the challan indicating payment of prescribed fees as per the Table of Fee.
(2)The computer operator specially authorized for this work shall give an acknowledgement to the applicant attached with the application under sub rule (1) above
(3)The computer operator shall make required search and /or print the copy of from the relevant pdf file and after putting his signature and date and forward it to the registering officer:Provided that certified copies of the records not on computer shall be prepared manually through photocopy by the staff authorized for this purpose .All such applications shall be numbered serially from January to December each year and shall be kept and preserved in a separate file.
(4)If the required pdf file is not in the computer then the registering officer shall cause call it from the office and shall make it available to the computer operator.
(5)All such applications shall be numbered serially from January to December each year and shall be kept and preserved in a separate file.
(6)The computer operator enter the details of searches made and copies issued in the register maintained in Form no--3 in Appendix--E in the computer.
(7)The registering officer shall sign each page of the certified copy before delivering it to the applicant.