Section 3 in The Orissa Money-lenders' Rules, 1987
3. Registering authorities.
- All the Sub-Registrars of the State other than those belonging to the Scheduled areas within the meaning of the Orissa (Scheduled Areas) Money-lenders' Regulation, 1967 (Orissa Regulation 2 of 1968) shall discharge the functions of registering authorities under the Act within their respective jurisdictions.
