Section 120 in The Orissa Registration Rules, 1988
120. Result of searches.
- The fee paid for a search shall entitle and applicant to read the entry for the finding of which the fee has been paid or to have it read to him but it shall not entitle him to take a copy of the entry. If a search proves fruitless a note to that effect shall be made on the application. The fee shall not be refunded. The applicant may if he so desires be granted a certificate stating that the entry sought for has not been found in the books.
