Section 173 in The Orissa Registration Rules, 1988
173. Transfer of records to Central Record Room.
- In January of each year, the following records of the previous year shall be transferred to the Registrar's office from the Sub-Registry offices where no suitable room or masonary accommodation for preservation and custody of records is provided, namely :(a)Completed volumes of Register-Book No. 1 together with the file-book containing the copies referred to in Rule 96 (1)(a).(b)Completed volumes of Register-Book No. 4 and Index No. -IV and Index Nos. II and II.(2)The Registrar, on receiving Index Nos. I and II from Sub-Registrar's Offices shall bind them separately for each Sub-Registrar's Office.
