Section 124 in The Orissa Registration Rules, 1988
124. Endorsements how to be made .
(1)The endorsements required by Sections 52 and 58 shall be written in Form Nos. 2 and 13 in Appendix II respectively.(2)All endorsements, whether made under Section 52 or Section 58 or otherwise, shall be made in red ink, except that signatures therein shall be made in black ink.(3)Every document made by a Registering Officer shall be written in his own handwriting but rubber stamp may be used for the formal part of the endorsements under Sections 52, 58 and 60 and of the certificate of admissibility [or such endorsements may be made through Computer and signed by the Registering Officer.] [Added vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. ( Notification No. SRO 494/2002 dated 30.5.2002).]Use of stamps for copying in registersNote -(a) The rubber stamps for the endorsements may be used also for copying the endorsements in the registers, provided that the impression can be conveniently contained in the width in the margin.(b)Stamps not allowed for signature - Registering Officers should always sign their names with their own hand and date them. The use of a stamp for signature is strictly prohibited in any proceeding under the Indian Registration Act.
