Section 144 in The Orissa Registration Rules, 1988
144. Procedure in cases where document is inadmissible .
- If any of the conditions indicated in Clauses 1 to 3 of Rule 25 have not been complied with, or if the presentant fails to pay proper registration fees the document shall be returned at once to the presentant, with the endorsement "Registration refused", an entry being made at the same time in Register Book number 2:Provided that action under this rule may be deferred at the request of the parties, in order to enable them to comply with the requirements of the law but in such cases an order of refusal shall be passed if the requirements have not been complied with within the time allowed for presentation.Note - A minor can not accept legal liabilities. A document, presented by a minor, therefore, should be refused registration under this rule.
