Section 119 in The Orissa Registration Rules, 1988
119. Who to make search.
(1)When an application for a search is presented and before the requisite fees have been paid, the Registering Officer shall enquire whether the applicant will himself make the search or desire that it should be made by the office establishment. When a clerk is deputed to make the search, the name of the clerk deputed shall be noted on the application. As soon as the search is completed, the result or a reference to the particulars traced out shall be noted on the application by the clerk and signed by him.(2)When an application for a search is presented and search is to be made by the applicant and the requisite fees have been paid, Registering Officer shall cause necessary records to be placed before the applicant or his representative or agent or any other person on his behalf who will conduct the search.
