- Whenever a security bond is filed under the provisions of Section 55 (4), Order XXV, Rule 1, Order XXXVIII, Rule 2 or 5, Civil Procedure Code, or otherwise in pursuance of any order of the Court requiring the hypothecation of immovable property the search-fee required to be paid under Article VI of Appendix V of the Registration Manual, Uttar Pradesh, Volume 2, in respect of each property hypothecated thereunder, must be paid in with the bond to avoid delay in obtaining the report regarding any previous encumbrances on the hypothecated properties.When such fee is received the amount shall be sent to the Registration Department.
