Section 51(2) in The Orissa Registration Rules, 1988
(2)When a Registering Officer sends a commission to another officer under the provision of Sub-rule (1) of Rule 50, he shall at the same time; transfer the travelling allowance, if any, paid in respect of the Commission but shall credit the commission fee in his own accounts. The cost of remitting the travelling allowance shall be borne by the applicant.
