Section 116 in The Orissa Registration Rules, 1988
116. Information required by officials.
(1)When a call for information from any Court or Revenue Officer necessitates a search in the registers or the preparations of a copy of any document by officials of the Registration Office, it shall be accompanied by the fee prescribed for these purposes or the Registering Officer shall forward to the Court a memorandum of the fee payable, with a view to the amount being remitted by the Court.(2)Officers of the Government may without payment of fees, make searches in indexes and inspect registers for bona fide public purposes, subject to the restrictions contained in Section 57 as to the person by whom certain searches may be made.
