Section 18 in The M.P. Electricity (Supply) Finance Rules, 1967
18. Registers of securities.
- Each Registrar shall maintain a register relating to each class of security for which he is appointed Registrar (hereinafter referred to as, 'the register'). In which shall be entered,-(a)in the case of stock-The name and address of each holder from time to time of bonds of the class to which the register relates and the amount held by him.(b)in the case of mortgages,-(i)the names and address of the parties to each mortgage, the number and date thereof, the amount for which the same is granted and particulars of the property mortgaged; and(ii)the date of registration of each mortgage and the date on which the same is paid off;(c)in the case of bonds-the name and address of each holder from time to time of bonds of the class to which the register relates, a statement of the amount of the bonds held by him, the periods for which they are issued, and, the property (if any) on which they are charged, and, if the bonds are secured by a trust deed, the numbers and dates of the certificates issued to him as hereinafter provided, or, if the bonds are not so secured, the number of each bond held by him, and the date of registration of each bond and the date on which the same is paid off.
