Section 65(1) in The Orissa Registration Rules, 1988
(1)If the Registering Officer is satisfied -(i)a non-testamentary document is presented for registration after the death of the executant; or(ii)the executant dies after presentation of a document by the claimant or his representative assigned or agent before admission of execution of the document, he shall ascertain by examining the presentant and the witnesses accompanying him who are the Representative or assignee of the executant and refer, if he considers it necessary to the Local Revenue Officer of the area for information on this point.(iii)if any of the person ascertained to be representative or assigns of the deceased executant are present in the office, at the time of the presentation of the document under Clause (i) of Sub-rule (1) or on the day fixed for the appearance of the executant in case under Clause (ii) of Sub-rule (1) he shall examine them on that day in regard to the execution of the document by the deceased.
