Section 165 in The Orissa Registration Rules, 1988
165. Institution of prosecution.
(1)A Sub-Registrar shall, before instituting a prosecution forward a full report of the case to the Registrar and obtain his approval to the prosecution. If however, the circumstances demand immediate prosecution, a report shall be made by the Sub-Registrar to the Registrar within 24 hours of the institution of the prosecution.(2)A Registrar who institutes a prosecution or receives intimation that a prosecution has been instituted by a Sub-Registrar shall report the fact to the Inspector-General of Registration.
