Section 44 in The Orissa State Electricity (Supply) Rules, 1962
44. Registrar may take fees, etc.
- A Registrar may refuse to permit an entry to be made in the stock transfer books kept by him or to register any transfer of a security unless-(i)the fee hereinafter mentioned is paid in respect thereof, and the instrument of transfer is accompanied either by the certificate, or the deed creating the mortgage, or (in the case of a bond not secured by a trust deed) the bond to which it relates (as the case may be), and(ii)such other evidence (if any) as he may reasonably require to show the rights of the transferor to make the transfer, is produced.
