Section 134 in The Orissa Registration Rules, 1988
134. Preparation of memoranda and copies of documents.
(1)Memoranda of registered documents required for transmission under the provisions of Sections 64 to 66 of the Act shall be preparecfin Form No. 49 in Appendix-I and an entry be made in the register in Form No. 52 at the time of despatch of the memo and copy.(2)The copies referred to in Sections 65 to 66 of the Act shall be made on paper of the same size and description as that used for bound books.Note -Every copy and memoranda to be despatched to another office should be signed by the copyist, the comparer and the Registering Officer.
