Section 122(b) in The Orissa Registration Rules, 1988
(b)Copies to be on stamped paper - Copies should be given on stamped paper and the amount of duty in such case will be regulated by Article 24, Schedule l-A, of the Indian Stamp Act. The copies of all documents shall be carefully and legibly prepared. [Such copy or extract may be granted from the Book referred to under Sub-section (2) of Section 16-A using electronic devices like Computer, Scanner or Xerox Machine. [Inserted vide Orissa Gazette Extraordinary No. 210 dated 14.2.2002. (Notification No. SRO 211/2002 dated 8.2.2002).]
