Section 113 in The Orissa Registration Rules, 1988
113. Application in case of records transferred to the Registrar's Office.
(1)An application for a search in the indexes or for a copy of an entry contained in Register book transferred to the office of a District Registrar may be made to such District Registrar either direct or through the Sub-Registrar in whose office the records were originally prepared.(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.(3)When an application for copy is forwarded to the Registrar under Sub-rule (2), the necessary stamp and paper collected, shall accompany it. Fees for search, inspection and copy be credited to the accounts of the Sub-Registrar.
