Section 129 in The Orissa Registration Rules, 1988
129. Endorsements in cases of visits and commission.
(1)When a document is received at a private residence under Section 31, the endorsement should be written in hand.(2)When parties are examined at their residence under Sections 31, 33 or 38 necessary endorsement must be recorded by the Registering Officer or Commissioner on the spot.Part-XIX Record of Substance of Statements and administration of oath(Section 63 of the Act)
