Section 22(2) in The M.P. Electricity (Supply) Finance Rules, 1967
(2)The appropriate Register shall keep a register of transfers of mortgages or of bonds not secured by a trust deed, and as soon as may be after the date of every transfer, the deed of transfer shall be produced to the appropriate Register, who shall cause entries to be made in the appropriate register of transfer, the date of such deed, the names and addresses of the parties thereto and the number of the mortgage or bond transferred thereby and until such entries have been made neither the Board nor the Registrar shall be in any manner responsible to the transferee. A separate register of transfers of bonds, distinguished by a number or otherwise, shall be kept for such class of bonds not secured by a trust deed.
