Section 109(1) in The Orissa Registration Rules, 1988
(1)Copies and memoranda of documents and the copies of Sale certificates and instruments and orders which are referred to in the Rule 96 shall be indexed in the same way as original documents, but the entries relating to them shall be made in red ink :Provided that it shall not be necessary to index the additions of the guardian-ad-listen of either of the auction purchaser or the judgement debtor in the case of sale-certificates.
