(1)Book No. IV is the miscellaneous register, in which are to be [described] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] all documents registered under clauses (d) and (f) of section 18 which do not relate to immovable property. It is not open to public inspection, nor are its indexes: and copies of entries in it or them shall be given, on payment: of the prescribed fees, only to the parties executing or claiming under the documents to which such entries relate, or the agents or representatives of such persons. The necessary search shall be made by the registering officer. This register shall contain the headings prescribed in form No. 4 App. I.(2)[XXX] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;].[49A. Special volumes of register books I, III & IV to be called additional book No. I, III & IV respectively in the form of file book with numbered butts and bound volumes may be opened with the sanction of the Inspector General in the Registration offices. These additional books shall contain the copies of the instruments corresponding to their respective descriptions in the books No. I, III & IV. A true or photostat copy of each document accepted for registration having attested entries of all endorsements made in the original document shall, (a) in case of file book with numbered butts be pasted in a manner that each sheet of the copy is pasted on a separate numbered butt. The registration officer shall put his signatures and date affixing the seal of the office in such a way that both the signatures and the seal may partly be on each butt so used and partly on the sheet so pasted thereon and (b) in case of bound volume is kept in custody of the concerning registration clerk till the number of sheets reaches hundred or nearest without division of the last document here after these sheets shall be bound in the form of register with soft card sheets pasted with cloth so that a photo of any sheet may easily be got done.All documents in the additional books shall be kept in the same series as documents described in the main books. Each sheet in the additional book must be paged at the top outer corner in bold figures in red-ink and may be considered one page. Whenever such instrument is kept in an additional book, a brief note showing that the copy of the document bearing number so and so has been kept in the corresponding additional book at pages so and so shall be inserted in the respective main book where the corresponding instrument in described in it.Note: - In case of printed or lithographed documents presented for registration whether with or without maps or plans which are stitched and sealed in the form of a Book. It will not be necessary to separate each page of the document, but the whole document consisting of printed or lithographed matter together with maps and plans, if any should be pasted on one butt in the additional book].
