(1)Index No. I shall contain the following headings:(1)Name of the person;(2)Father's name;(3)Residence;(4)Profession, trade, caste;(5)Interest in the transaction, e.g. purchaser, mortgagee, etc;(6)No. of volume in which document is registered;(7)Pages of volume in which document is registered;(8)Reference (i.e. to initial letters of other indices relating to the same transaction).(2)This index shall contain the names and additions not only of the parties concerned in the documents pasted in Book No. I or Additional Book No. I but also of those concerned in the copies or memoranda of documents received from other registration offices, and filed under sections 64, 65, 66 and 67 of the Act as well as certificates of sale granted by Civil Courts under the Code of Civil Procedure or by Revenue Officer in regard to immoveable property sold by public auction which are filed under section 89 of the Act. In the case of such sale certificates the only names of persons that need be indexed are those of the judgment debtor as vendor and auction purchaser as vendee.
