Section 142(1) in The Orissa Registration Rules, 1988
(1)When a document is erroneously copied into a wrong book, the copy in the register and the final certificate on the document shall not be cancelled, but the Registrar may direct under Section 68 that a copy of the document with the certificate and endorsement thereon shall be made in the appropriate book without additional charge. A document so copied shall be given the number assigned to the last previous document in the book to which it is transferred with letter "S" attached.
