Section 42(2) in The Orissa Registration Rules, 1988
(2)In the case of an appeal mentioned in Sub-rule (1) no direction for the registration of the document can be issued by a Registrar unless, it is shown on the appearance of the executant before him that the executant's non-appearance before the Sub-Registrar, within the period extended under Section 25 was due to urgent necessity or unavoidable accident. When the Registrar issues such a direction; a fine shall be imposed as provided in the proviso to Section 34, Sub-section (1) in addition to the fine already imposed under Section 25, Sub-section (1).
