Section 100 in The Orissa Registration Rules, 1988
100. Prompt return of documents after registration.
(1)Documents admitted to registration shall be completed and made ready for delivery within seven days from the date of their admission and shall be promptly returned to the presentant or the person authorised to receive them and the duplicate receipt returned by the parties shall be posted on to their respective originals.(2)When receipts are granted under Clause (b) of Section 52(1) to the presentant they shall be informed by the registering officer of the probable date on which their documents will be ready for return. The said date shall be noted on the receipt and every endeavour shall be made to return the document on such date.(3)If the parties desire to be informed as to the exact date of completion of their documents it may be complied with at his own cost and risk. In such cases, a self addressed Post-Card shall be furnished and attached to the document which, on completion of the document, shall be posted to him with the date of completion.Indexes
