(1)The [State Government] [Sub-Section (1) omitted by A.O.1937.]shall provide for the office of every registering officer the books necessary for the purposes of this Act.(2)The books so provided shall contain the forms from time to time prescribed by the Inspector General with the sanction of the [State Government] [Sub-Section (1) omitted by A.O.1937.] and the pages of such books shall be consecutively numbered in print, and the number of pages in each book shall be certified on the title page by the officer by whom such books are issued.(3)The [State Government] [Sub-Section (1) omitted by A.O.1937.] shall supply the office of every Registrar with a fire-proof box, and shall in each district make suitable provision for the safe custody of the records connected with the registration of documents in such district.
