Section 309 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
309. Books to be maintained by the Special Notary and District Special Notary.
(1)The Special Notaries shall maintain:-(i)a daily register of instruments drawn under this Act;(ii)a register of index of wills;(iii)a book of public wills;(iv)a register of printed open wills;(v)a register of approval of closed wills;(vi)a register of deposit of closed wills;(vii)a register of opening of closed wills;(viii)a register of return of closed wills;(ix)a register of rehabilitation of a person unworthy to succeed;(x)a register of refusal to act as executor;(xi)a register of record of acquiescence given by the spouses;(xii)a register of renunciation of inheritance, adoption, ante-nuptial agreements, revocation of wills, declaration of heirship, orders refusing to perform an act and such other acts provided under law to be performed by the Special Notary;(xiii)a register of Special Power of Attorney;(xiv)a register of declaration under clauses (c) and (d) of section 1;(xv)a register of plans.(xvi)a register of all other documents filed in his office;(xvii)a register of index of other instruments;(xviii)book of accounts of fees and stamp duty.(2)The District Special Notary shall maintain a register of orders made in appeal against orders of the Special Notaries.
