Section 96(1) in The Orissa Registration Rules, 1988
(1)In addition to the bound volumes of Register-book No. 1, every Sub-Registrar shall keep two file-books as parts of Register-book No. 1.(a)In one of such file books he shall file-(i)Memoranda of registered documents which have been forwarded to his office under Sections 64 to 66 of the Act.(ii)Copies of certificates and orders received under Section 89 of the Act.(iii)Declaration under the Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Act, 1975.(iv)Copies of instrument received under the provisions of the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963).(v)Copies of order of Revenue Officer forwarded under Section 19 of the Orissa Land Reforms Act, 1960.(b)In the other file book he shall file(i)Copies of maps and plans mentioned in Section 21 of the Act;(ii)Communications received from other Registering Officers/ Departments/Courts relating to the cancellations, modifications, rectification and discharge of transactions evidenced by documents previously registered or papers previously filed.(iii)Copies and transactions presented under Sections 19, 62 referred to in Rule-21.
