Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 110 in The Orissa Registration Rules, 1988

110. Additional records to be kept in all registration offices.

- Besides the Register Books Nos. 1 to 4 mentioned in.Rule 88 and the file-books prescribed by Rules 96 and 97, the following books and registers shall be kept in all registration offices in the forms noted against each, namely :
1. (a) Register of Thumb-impreSsion  
  (General execution and their identifiers.) (Form No. 6, Appendix-I).
  (b) Register of thumb-impression  
  (Loss of receipt) (Form No. 6, Appendix-I).
2. Register of preparation and examination of indexes (Form No. 11, Appendix-I)
3. Receipt under Section 52 Clause (b) (Form No. 12, Appendix-I)
4. Fee-book (Form No. 13, Appendix-I)
5. Cash-book (Form No. 14, Appendix-I)
6. Register of Records (Form No. 15, Appendix-I)
7. Record Keeper's issue, register (Form No. 16, Appendix-I)
8. Register of Power of Attorney (Form No. 18, Appendix-I)
9. Register of Revocation of Power of Attorney (Form No.18-A, Appendix-I).
10. Register of Visits and Commissions (Form No. 19, Appendix-I)
11. Receipt for attendance at private residence (Form No. 20, Appendix-I).
12. Register of application for search and copy (Form No. 21, Appendix-I).
13. Receipt for fees deposited for search and copy (Form No. 22, Appendix-I).
14. Register of refunds (Form No. 31, Appendix-I).
15. Register of documents pending admission to registration (Form No. 32, Appendix-I).
16. Minute book (Form No. 33, Appendix-I).
17. Diary of Sub-Registrar (Form No. 34, Appendix-I).
18. Register of Ministerial Officers Outturn (Form No. 35, Appendix-I).
19. Daily notice showing completion of documents (Form No. 36, Appendix-I).
20. Register of documents impounded and sent to the Collector (Form No. 37, Appendix-I).
21. Stock-Book of furniture and other durable articles (Form No. 38, Appendix-I).
22. Register of application for process (Form No. 39, Appendix-I).
23. Register or applications under Section 25 of 34. (Form No. 41, Appendix-I).
24. Register of Extra establishment (Form No. 48, Appendix-I).
25. Receipt for memoranda and copies (Form No. 50, Appendix-I).
26. Register of copies and sale certificates, etc. received fromother offices and Courts. (Form No. 51, Appendix-I).
27. Register of copies and memoranda transmitted to other offices (Form No. 52, Appendix-I).
28. Register of History of office Alphabetical index of circularorders. (Form No. 53, Appendix-I).
(b)The following additional registers should also be maintained as common office registers
1. Register of letters received (Form No. 1, Schedule L-III)
2. Register of letters issued (Form No. 2, Schedule L-III)
3. Attendance Register (Form No. 73, Schedule L-III)
4. Stationery stock book showing details of articles ofstationery received and issued. (Form No. 113, Schedule L-III)
5. Register of forms received, issued and stock (Form No. 114, Schedule L-III)
6. Acquittance Roll (Form No. 190, Schedule L-III)
7. Register of contract contingent charges (Form No. 205, Schedule L-III)
8. Register of Account of service postage stamps (Form No. 213, Schedule L-III)
9. Bill book Register (Form No. 226, Schedule L-III)