Section 34(1) in The Orissa Registration Rules, 1988
(1)When an impounded document is received back from Collector with his certificate that it is duly stamped or is not chargeable, the Registering Officer shall send a notice immediately to the presentant, by registered post, requesting him -(a)to appear on or before a fixed date with the receipt which was given to him on presentation of the document;(b)to pay the necessary fees on or before a fixed date;(c)if the admission of execution was not recorded before to take steps for the registration of the document and on his complying fully with such request the registration shall be proceeded with.
