Section 174 in The Orissa Registration Rules, 1988
174. Preservation of Records.
(1)The following records shall be permanently preserved in the Registration Offices, namely :(a)Register of Records/Catalogues.(b)Register-books (except the Register of refusals) and their indexes prescribed by, and translations & .true copies filed under the various Registration Acts (Act XVI of 1864, XX of 1866, VIII of 1871, III of 1877, XVI of 1908.(c)Register-books of documents and their indexes kept prior to Act XVI of 1864; and(d)List of records destroyed and reports of destruction of records.(2)Quazi records under Regulations XXXIX of 1973 preserved in a registration office, shall not be destroyed.(3)Save the records in Sub-rules (b) and (2) all other records and registers of a Registration Office shall be preserved for the periods as classified and detailed in Appendix-Ill.
