Section 52A in The Orissa Public Demands Recovery Rules, 1963
52A. Application for registration of the name etc., of the person interested.
(1)Any person whose interests in respect of any immovable property may be affected sale of the same may apply to such Certificate Officer as he considers necessary for registration, on payment of a fee of Rs.5, of his name and address and the immovable property in which he is interested for the purposes of receiving intimation from the Certificate Officer about the intended sale of such property.(2)Separate application shall be made and separate fee shall be payable for registration of immovable property lying in each Tahsil.(3)Where the headquarters of the Certificate Officer to whom application is made under Sub-rule (1) is situated at a place having a treasury or subtreasury, the fee shall be deposited in the treasury or sub-treasury, as the case may be, and the application for registration shall be accompanied with a copy of the chalan in which the fee has been deposited.(4)In the event of Certificate Officer's headquarters being located at a place having no treasury or sub-treasury, the fee shall be deposited in the office of the Certificate Officer concerned at the time of filing the application.(5)The application shall specify the name and full address of the person whose name is sought to be registered, the detailed particulars of the immovable property which he is interested, the amount of fees and penalty, if any, deposited for the purpose of registration and if the application is for renewal of registration, the registration number.(6)If the Certificate Officer is satisfied on scrutiny of the application that it is complete in all respects, he shall order registration of the name and address of the applicant in a register in Form 'AB' given in Appendix-A and keep a note in the register of detailed particulars of the immovable property in respect of which the registration is made.(7)The applicant shall be intimated in writing his registration number.(8)The registration shall take effect from the date of order under Sub-rule (6) and shall expire on the 31st day of March next following :Provided that if an application is made at any time prior to the 1st day of March and the applicant requires the registration to be effective from the 1st day of April next following, the registration shall take effect accordingly :Provided further that in case of an application filed in the month of March, if the applicant pays a penalty of Rs.3 along with the registration fee and requires the registration to be effective from the 1st day of April next following, it shall be permitted.(9)Sub-rules (1) to (8) shall apply to applications for renewal of registration also.
