Section 112 in The Orissa Registration Rules, 1988
112. Application for searches and copies.
(1)Subject to the provisions contained under Section 57, an application to make a search or inspection in the indexes or any book in a Registration Office for any purpose or to obtain copy of any document recorded in such an office or to carry out both these objects shall be made in writing in Form No. 23 and 24-A, Appendix-I. If the application is granted the prescribed fees shall be paid, and the duplicate and triplicate receipt for the fees paid duplicate receipt shall be granted in Form No. 22, Appendix-I. The referred for getting back the copy and the triplicate shall be returned for his record. The duplicate, when returned, shall be pasted on to its, original.(2)All such applications shall be entered in the register (Form No. 21, Appendix-I) prescribed by the Rule 10 and preserved in a separate file.
