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State of Odisha - Section

Section 30 in The Orissa Registration Rules, 1988

30. Grant of Receipt.

- (I) The amounts of fees and fines, if any, paid shall be respectively endorsed on the receipt granted under Section 52(1 )(b) in Form No. 12, Appendix - I [or such receipt may also be prepared through Computer whenever required.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).](II)Receipts in receipt book shall in triplicate and the duplicate and triplicate copies shall be Carbon copies.(III)The duplicate and triplicate copies of the receipt shall be delivered to the presentant. The duplicate receipt shall be produced for getting back the document and the triplicate may be retained by him for his record.Notes - (a) Any subsequent fees paid on a document shall be entered in the duplicate and triplicate receipt (if produced) and the duplicate shall then be posted on to its original.(b)Signature with date of the parties receiving the document shall always be taken when the deeds are actually delivered to them.(c)Disposal of documents when presentant does not turn-up.
(1)In cases where documents are tendered for registration but later on when the parties do not respond on call when taken up for registration and the documents lie unclaimed, a list of such documents should be made in a Register with the following form at the end of the day :
Serial No. Date of Presentation Name of presentant Date of return to the presentant with signature Date of destruction Remarks
(1) (2) (3) (4) (5) (6)
(2)If by mistake certificate of admissibility, the endorsement of presentation and the seals have been endorsed thereon, they should be cancelled forthwith because the document can not be considered presented for registration according to law, as the signature of the presentant is not endorsed on it and the Registering Officer cannot satisfy himself that it was presented by the person authorised on that behalf. In such a case, the following procedure should be observed :
(a)The party should be called the next day and if he responds the document should be returned to him with his signature obtained in the register. In case he fails to turn up continuously, the document should be destroyed after 15 (fifteen) days, recording the date of destruction in column 5 of the register.
(b)if such document is not claimed by the person by whom it purports to have been executed within 14 days from the date of presentation and the claimant applied to the Registering Officer before the expiry of that period, for issue of summons upon the alleged executant under Section 36, the Registering Officer will not destroy the document.
(c)If the alleged executant appears the Registering Officer will explain him that a document purporting to have been executed by him, was presented on a previous date and enquire whether he admits execution, if he does, the Registering Officer will proceed to comply with the requirements of Rule 27, Sections 52 and 58.
(d)If he declines if or refuses or neglects to appear, on the date fixed notwithstanding services of summons, no endorsement will be made on it, and the Registering Officer will advise the claimant to take such other legal steps as he may think fit. The document will remain in the custody the Registering Officer for 2 years after which it may be destroyed in the usual process.
(e)If in the meanwhile it is called for by any Court the Registering Officer will comply with the orders.