Section 42(2) in Rajasthan Registration Rules, 1955
(2)If after admission of execution and the necessary identification of the parties, the presenter (irrespective of the executants action refuses to proceed or to sign the endorsement, the registration should never the less be completed and a note of the refusal to sign endorsed on the document. The document, if not claimed, should be kept for on£ month under rule 22 and then sent to the District Registrar.
