Section 58(1) in The Orissa Registration Rules, 1988
(1)Each registration office shall maintain a register of power of attorney in Form 18 in Appendix-I where it shall be remained an abstract of each power, authenticated whether such power is general or special, registered or not registered.The following particular shall be noted in the register.(i)The full additions of Principals, attorneys and identifying witnesses as given in the powers, should invariably by given;(ii)Endorsements recorded on a power of attorney authenticated should be copied in full.(iii)The abstract of special powers of attorney should contain such particulars of the deeds to be registered as are mentioned in the power.(iv)The date of authentication of such power of attorney.(v)Recital revoking any previous powers.(vi)A summary of the different authorities conferred upon the registration clause being noted first.(vii)The stamp duty paid should noted in red ink above the abstract of each power.
