Section 142 in The Orissa Registration Rules, 1988
142. Procedure when document is copied into a wrong book.
(1)When a document is erroneously copied into a wrong book, the copy in the register and the final certificate on the document shall not be cancelled, but the Registrar may direct under Section 68 that a copy of the document with the certificate and endorsement thereon shall be made in the appropriate book without additional charge. A document so copied shall be given the number assigned to the last previous document in the book to which it is transferred with letter "S" attached.(2)In the circumstances described in Sub-rule (1) a certificate under Section 60 or a final certificate in the following form, shall be given, on the left hand margin of the book in which the document is recopied and on the document below the former certificate :"Registered again under the orders of the Registrar of...................No...............dated...............20......as document No................'s in Book No.................Volume.................Pages..............Signature of the Registering Officer and date(3)A cross-reference shall, in such case be made on the right hand margin of the original entry of registration in the wrong book in respect of the copy of the appropriate register.(4)If the error in copying is discovered after the document has been returned after registration, the same procedure shall be followed, a note being made on the margin of the copy in the wrong book, of the volume and the page of the appropriate book into which the contents are re-copied and an intimation to that effect shall, by registered post be sent to-the person taking delivery of the deed.(5)In both the cases referred to in Sub-rules (1) and (4) fresh entries must be made in the appropriate indexes, without cancelling the original entries made in those indexes, wherein a cross reference shall be made in respect of the entry in the appropriate indexes.Note - The above procedure may be observed, as far as practicable, in cases where Register books are lost or destroyed or damaged by worms or otherwise or where through fraud other causes the document has been registered without being copied into the registers.
