Section 11(5) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(5)When immovable property is mortgaged a copy of the original agreement or of the security bond in Form 'D' annexed to these rules, as the case may be, shall be sent to the Registering Officer under Sub-section (3) of Section 89 of the Indian Registration Act, 1908 (XVI of 1908).
