Section 117 in The Orissa Registration Rules, 1988
117. Production of Books and register in Courts.
(1)If the production of a Register book in any Court is required, it shall be so produced by an officer of the registration establishment deputed for that purpose and the fee for inspection as per the table of fees should be levied by the Court from the party at whole instance the register is called for.(2)In case the Court retains a Register Book and the interested party files an application for grant of a certified copy therefrom, the Registering Officer may forward the application to the Court with a request for grant of certified copy to him from such a register.Note - The officer under Sub-rule (1) above will be entitled to claim payment of his expenses (including salary where Government is not liable to pay) like any other witness.
