Section 62(1) in The Orissa Registration Rules, 1988
(1)When a document is executed by several persons, if any of the executants deny execution, the deed shall be refused in respect of those who deny and registered in respect of those who admit. If some of the executants appear and admit execution and others do not appear, though processes have been served upon them, the deed shall be registered in respect of those who admit and refused as regards the others. If some of the executants appear and others do not appear, and no steps are taken to procure their appearance, the deed shall be registered in respect of those who admit execution and refused registration as regards the others after the expiry of the time allowed, under Section 34(1).
