Section 38(2) in The Orissa State Electricity (Supply) Rules, 1962
(2)The appropriate Registrar shall keep a register of transfers of mortgages not secured by a trust deed, and as soon as may be after the date of every transfer the deed of transfer shall be produced before the appropriate Registrar who shall cause entries to be made in the appropriate register of transfers of the date of such deed, the names, addresses and descriptions of the parties thereto and the number of the mortgage transferred thereby, and until such entries have been made neither the Board not the Registrar shall be in any manner responsible to the transferee [* * *] [Omitted vide Orissa Gazette Extraordinary No. 209/1962.].
