- Each Registrar shall maintain a computerised register relating to each class of security for which he is applied Registrar (hereinafter referred to as "the Registrar") in which shall be entered-(a)in the case of stock-the name, address and description of each holder including trustees from time to time of stocks of the class to which the register relates and the amount held by him;(b)in case of mortgages-(i)the names, address and descriptions of the parties to each mortgage, the number and the date thereof, the amount for which the same is granted and particulars of the property mortgaged; and(ii)the date of registration of each mortgage and the date on which the same is paid off.
