Section 109 in The Orissa Registration Rules, 1988
109. Indexing of copies, memoranda and sale certificates, etc.
(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.(2)In Index No. I, the names of the auction purchasers and judgement-debtor shall be indexed from sale certificates and the names of the parties shall be indexed from the memoranda.(3)In Index-II, the number of volumes, page and deed should be entered in columns, 10, 11 and 12, respectively and the name of the first executant and claimant in column No. 7 and 8 in brackets.(4)In posting entries relating to copies and memoranda of document, the names of the office in which the copy or memorandum is filed shall be entered in the columns "where registered:" in Index No. I and "Office of original registration in Index No. II. The name of the office where the original deeds have been registered shall also be entered within brackets under the entries in the said columns.(5)In the case of copies of sale-certificates, instruments or orders received under Section 89, the name of the office in which they are filed shall be entered in the column headed 'where registered' in Index No. 1 and 'Office of Original Registration' in Index No. II together with the designation of the Court or officer forwarding them within brackets.(6)In Indexing registered documents and the papers referred to in Sub-rule (1) which relate to mineral and other products, e.g. mica, coal, lac, forest coppices etc., the work mica, coal or lac, etc., as the case may be, should be entered by red ink in cases of registered documents and by black ink in cases of the said papers in column-6 of Index No. II below the nature of transaction entered in the said column and in column 3 of Index No. IV below the entry as to the interest of the person in the transaction made in his column.
