Section 145(2) in The Orissa Registration Rules, 1988
(2)When a Registrar refuses to direct the registration of a document under Section 72 or Section 75, the order passed by him may be copied in Book number 2 by a clerk, the copy so made being treated as the original and signed by the Registrar himself without the addition of the words "True Copy'. The Registrar's draft from which the copy is made shall be filed in the file of appeals, orders and judgements.
