Section 122 in The Orissa Registration Rules, 1988
122. Separate fees for search in Index-I, III and IV.
- When a search is made or more than on document executed by or in favour of one and the same individual, search fee shall be levied separately for each office in which the Indexes-I, III and IV have searched.Procedure in case of application for search or copy -Note - (a) On payment of the fees prescribed in Article B and C of the Table of Fees, copies of registered documents subject to the provisions of Section 57 and of entries departmental^ prescribed may be granted. The receipt granted to the applicant shall be returned when the copy is delivered. The receipt for copy should be posted on to its counterfoil.(b)Copies to be on stamped paper - Copies should be given on stamped paper and the amount of duty in such case will be regulated by Article 24, Schedule l-A, of the Indian Stamp Act. The copies of all documents shall be carefully and legibly prepared. [Such copy or extract may be granted from the Book referred to under Sub-section (2) of Section 16-A using electronic devices like Computer, Scanner or Xerox Machine. [Inserted vide Orissa Gazette Extraordinary No. 210 dated 14.2.2002. (Notification No. SRO 211/2002 dated 8.2.2002).]The Stamp Paper so provided shall be attached to the Certified copy. The serial number of the copy, fees realised and all other endorsements required thereunder shall be recorded on the stamp paper.](c)Searches to be made without delay-When an application is made for copy, the inspection of the book should be made and copying fee with stamp and cartridge paper realised if possible, on the date of application while the applicant is in attendance, in order to avoid the possibility of issuing a wrong copy if the applicant has not given in the application the correct number of the document and other particulars. -(d)Striking off application for search or inspection or copy- An application for search or inspection to be conducted by the party or copy should be struck off if search or inspection or if payment of the necessary copying fee with the requisite stamp and cartridge paper is not made within thirty days of the application and after that no refund of the search or inspection fee should be allowed.(e)Examination of copies - All copies should be examined by an Officer of the permanent establishment before issue who will endorse or stamp them as follows :Copy prepared, signed, sealed and delivered to....................as per order dated .,.............20......Date...................Signature(f)A copy of a pending or refused document may be granted to a person applying for it subject to the restrictions of Section 57.
