Section 20 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
20. Indent for forms.
He will also be supplied with a seal, and will use ink supplied from Government stores only for making entries in the registers and indexes. All books, registers, etc., which may subsequently be supplied, shall be paid for by the Muhammedan Registrar at the time of supply, but in any case when the District Registrar thinks it necessary he may defer the realisation of the charge for a term not exceeding three months. In case of failure to pay at the prescribed period, the District Registrar, should report the case for orders to the Inspector-General of Registration.When the first supply is exhausted, a Muhammedan, Registrar will obtain on indent, from the Government stores, at cost price, Register Books I, II, III and IV, Index Books, Index sheets, Forms of Application, Catalogues and a seal, and keep up himself Books of Refusals and Books of Appeals.
