Section 37(1) in The Orissa Registration Rules, 1988
(1)Every copy of a map or plan accompanying a document shall be in duplicate and be certified to be a true copy and shall be attested by the signature of the person executing the document or of his duly authorised agent. The Registering Officer shall sign and seal the map or plan. The copies shall be filed in the File Book maintained under Rule 96, a cross reference being noted on the map and the copy entry.
