Section 83(3) in Rajasthan Registration Rules, 1955
(3)In cases in which refusal has to be recorded on a date subsequent to the adjournment of proceedings after entry in the minute book a reference to the entry' in book 2 should be given in column 2 against the last entry' of adjournment. Thus, in the commonest case, of nonappearance of an executant, there must be in the first place an entry to this Or similar effect:"Deed of sale, dated the 1st February, 1898. of a two anna share in Mahal Rampur by A B in favour of C & D. presented by the latter this 10th day of February. 1951, A B is not present. Registration postponed and process issued". Then, if executant appears there will be a second entry:"Document referred to in serial number so and so, A B having appeared registration completed, dated, etc." In this case of the process were ineffectual there would be no further separate entry, the eventual refusal being recorded in register II with a reference to the first entry in the minute book, and to the entry in book No. II in the second column against the first entry in the minute book.
