(1)Register books Nos. 1, 3 and 4 provided in Section 51 of the Act shall be kept in Form Nos 4 in Appendix-I and Register Books Nos. 2 and 5 shall be kept in Form Nos 2 and 3 thereof respectively.(2)The Register books referred to above shall be maintained in accordance with such instruction as the Inspector-General of Registration may issue from time to time.(3)[ In case of registration made through computer, only serial number shall be assigned to the document.] [Inserted vide Orissa Gazette Extraordinary No. 539 dated 17.4.2009.]
