Section 116(1) in The Orissa Registration Rules, 1988
(1)When a call for information from any Court or Revenue Officer necessitates a search in the registers or the preparations of a copy of any document by officials of the Registration Office, it shall be accompanied by the fee prescribed for these purposes or the Registering Officer shall forward to the Court a memorandum of the fee payable, with a view to the amount being remitted by the Court.
