Section 45 in The Chhattisgarh Registration Rules, 1939
45. Return of documents unregistered.
- If the party who presented a document for registration wishes to withdraw it, it shall be returned to him with the endorsement "returned unregistered at the request of A.B. who presented it", the tact of the return being noted in the minute book :Provided that such withdrawal shall not ordinarily be permitted at a stage when all registration proceedings have been completed and the document is pending only for payment of fees.
