Section 175(2) in The Orissa Registration Rules, 1988
(2)If the parties, after being recommended to present such document or power at some other office, insist on the registration of the document, or, the authentication of power of attorney, by the said Registering Officer, he shall register the document or authenticate the power, as the case may be, and shall report the fact to the Registrar to whom he is subordinate.
