- The seal shall be used in authenticating -(1)The certificate endorsed on a registered instrument to the effect that all fees payable under Section 80 have been paid;(2)Powers of attorney under Section 33;(3)Summons issued under Sections 36 and 75 and commissions issued under Section 33 and 38;(4)Certified copies given under Section 57;(5)Memoranda and copies forwarded under Sections 64 to 66;(6)Copies of orders with reasons for refusals to register under Sections 71 (1) and 76(1);(7)Certified copies other than those referred to above granted to parties;(8)Encumbrance/Nil encumbrance certificates and lists of documents executed by or in favour of a person granted to applicants under Rule 123;(9)Copies of Judgements of Registrars in cases of appeals and applications;(10)Reproduced entries of old registers;(11)Receipts referred to in Section 52;(12)All other receipts for fees and travelling allowances granted by the Registering Officer;(13)Sealed covers when deposited for safe custody under Section 42;(14)Wills when opened after the death of the testator or an application or by an order of a Court under Section 45 or Section 46 of the Act respectively;(15)A document when it occupies more than one sheet of sheet of paper, the seal and signature of the registering officer shall be affixed on every sheet at the time of presentation;(16)Information in English forwarded in regard to copies of vernacular documents for other States;(i)Notices filed under the provisions of the Orissa Land Reforms Code -(ii)Statements in Form 37-G and Return in Form No. 3-H under Section 269-P of the Income Tax Act, 1961.(iii)Certificate issued under the Orissa Money Lenders Act.
