136. Procedure to be adopted when above information cannot be furnished.
- A person desirous of obtaining a copy of an entry in book III or IV, or in the indexes relating thereto, should, if he is unable to furnish the necessary particulars apply to the registering officer to search for the entry. Applications for a search for an entry and for a copy of the entry when found, may be made simultaneously and in a single application, bearing a court fee label of one anna and the same fees will be charged as would be chargeable on two separate applications. The registering officer is not required to search for entries other than those in books III and IV, or in the index relating thereto. If, therefore, a person desirous of obtaining a copy of any other entry is not able to furnish such particulars as are necessary to enable the document to be traced without search, he should obtain the necessary information by inspecting the records or causing them to be inspected on his behalf.
