Section 60(1) in The Orissa Registration Rules, 1988
(1)The expression "A person executing a document" shall be held to include;(a)any person who as a surety for the repayment of a loan or the fulfilment of a contact and in that capacity affixes his signature to a document;(b)any person who endorse a negotiable instrument;(c)any person who signs a receipt or a discharge endorsement on a document;(d)any person who signs a document as an executant in token of his assent to the transaction not merely as witness, even though he may not be described as an executant in the body of the document itself.
