- The following miscellaneous records shall be classified and arranged as follows:-(1)Powers of attorney authenticated under section 33 presented by agents bringing documents for registration. If the document is presented for registration under a special power of attorney, the power shall be retained and pasted into a file book in the office with the following endorsement.No...........of 19.....presented with document No..........of 19.....of book No............Volume.........Sub-RegistrarDated.............SealIf the document is presented for registration under a general power of attorney, the power shall be returned with the following endorsement. Presented with document No...........of 19...book No.........Volume...............Dated.............SealSub-Registrar(2)Copies of decrees of Court ordering cancellation of registered documents received under section 39 of the Specific Relief Act, and copies of decrees of court directing registration of documents under section 77 of the Indian Registration Act, to be kept in annual bundles.(3)Depositions of witnesses examined by Registering Officers, to be kept in annual bundles.(4)Miscellaneous papers of an ephemeral character (e.g.) applications for summoning executants or witnesses, for issue of Commissions and the reports of Commissioners and for copies of reasons for refusal to register to be classified and kept in annual bundles.(5)Applications for copies of registered documents shall also be kept in annual bundles. An Index shall be attached to this bundle specifying (a) a serial number for the year (b) date of application (c) amount of fees realised (d) date of grant of copy and (e) name of applicant.On the receipt of an application for a copy, columns (a), (b) and (e) will be filled in and the serial number endorsed on the application. After the copy has been given to the applicant, columns (c) and (d) will be filled in and the application filed in its proper place.
