(2)In the case of an appeal under Section 72 mentioned in sub rule (1) the Registrar shall not pass an order directing the Sub-Registrar to register the document unless it is shown on the appearance of the executant before the Registrar that his non-appearance before the Sub-Registrar within the period prescribed by Section 23 was due to urgent necessity or unavoidable accident. If the Registrar passes such an order a fine shall be imposed as provided in the proviso to Section 34(1).
