Section 2(4) in The Destruction of Records (Relating to Registering Office in Madhya Pradesh) Rules, 1983
(4)The sub-registrar shall,(i)Carry out the orders of the Registrar;(ii)Certify at the foot of the list that he has done so; and(iii)file the list in part II of the file book.Note. - (1) For the Registrar's office a similar list shall be prepared and put up by the official of the Registrar's Office.
