Section 38A(2) in The Orissa State Electricity (Supply) Rules, 1962
(2)The appropriate Registrar shall keep a register of transfer of bonds not secured by a trust deed and as soon as may be after the date of every transfer, the appropriate Registrar shall cause entries to be made in the appropriate register of transfers, the date of such transfer, the names, addresses and descriptions of the parties thereto and the number, of bond transferred thereby and until such entries have been made neither the Board nor the Registrar shall be in any manner responsible to the transferee. A separate register of transfer of bonds, distinguished by a number or otherwise shall be kept for each class of bonds not secured by a trust deed.
