Section 16 in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
16. Registration of charge or mortgage in favour of Banks.
(1)A copy of the declaration creating a charge or variation of the declaration or a copy of the mortgage executed in favour of the Bank referred to in Section 7 of the Act shall be neatly hand-written, printed or type-written or be a cyclostyled copy of type-written matter on only one side of the paper.(2)Such copy, duly certified to be a true copy by an employee authorised by the Bank in this behalf, shall be sent by the Bank to the Sub-Registrar concerned by a registered post with acknowledgement due within a period of thirty days from the date of execution of the document.(3)The Sub-Registrar receiving the copy of the document referred to in Sub-rule (2) shall send the acknowledgement within fifteen days from the date of its receipt.(4)Where the Sub-Registrar is satisfied that the document referred to in Sub-rule (1) has not been made in the prescribed form, he shall verify and return the copy to the Bank with an endorsement to that effect.
