Section 71(1) in The Orissa Registration Rules, 1988
(1)Subject to the provisions contained in previous rules/if any person upon whom a summons issued under Section 36 has been duly served fails to appear, or if any summons issued under that section cannot be served, the Registering Officer may request the Registrar to take further action, under the law for the time being in force for securing the attendance of such person.
