- Registration officials are strictly forbidden to remove any registers, indexes, books or records (other than books 8th and receipt book when registration takes place at a private residence) from their offices for any purpose whatever except with the sanction in writing of the District Registrar. All registration records should be kept in the receptacles provided for them when not in use, and should on no account be taken to the private quarters of any official:[Provided that any register, index book or record as maintained herein above may be taken out of the office where it is kept, for the purposes of getting photostat copies as and when required to be submitted in any court or office or to be issued to a person when such submission or issue is permissible under the rules :Provided further that it shall be joint responsibility of the Sub-Registrar or District Registrar or Officer Incharge of the Central Record Room or any other respective officer under whose jurisdiction such registers, index books or records are being kept and the official taking out such records, to ensure that such a removal shall not cause any loss, damage or tempering therein and shall be returned to its place after the need full as above:Provided further that the actual charges of photostat copies shall be borne by the applicant if any and as such no copying fee shall be charged from a person as mentioned in article VII of Schedule 1, published by the Government vide notification No. F.2(13)FD/Gr.IV/85-1 dated 28-3-86. The stamp duty and application fee shall however be payable as provided under the rules.] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;]
