Section 119(1) in The Orissa Registration Rules, 1988
(1)When an application for a search is presented and before the requisite fees have been paid, the Registering Officer shall enquire whether the applicant will himself make the search or desire that it should be made by the office establishment. When a clerk is deputed to make the search, the name of the clerk deputed shall be noted on the application. As soon as the search is completed, the result or a reference to the particulars traced out shall be noted on the application by the clerk and signed by him.
