90. Documents to be copied after admission of Execution.
(1)When all the persons executing a document or their representative, assigns or agents have appeared and admitted execution and the document is admitted to registration, it shall be copied into the appropriate Register Book [or may also be kept in Computer floppies or diskettes, or any other Electronic Form as may be determined by the Inspector-General of Registration from time to time.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).](2)Immediate after the documents are copied as aforesaid, they shall be indexed in the appropriate indexes in the manner provided hereafter [or immediately after the document is admitted to Registration, the same will be scanned alongwith the photograph affixed and the required index entries be stored in Computer Floppies or diskettes or any other Electronic form as may be determined by the Inspector-General of Registration from time to time.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).]Note - Copies of the recital of the document shall be in black ink and those of endorsements recorded by the registering officer and stamp vendor's endorsement be in red ink.
