(1)The Registering Officer shall decide the admissibility of a document on enquiry under Sub-section (3) of Section 34 of the Act, Confining himself to the fact of execution by the person by whom it purports to have been executed. He is not required to enquire as to the validity of the document.(2)Objection to registration - All applications objecting to registration shall be retained in the office and orders made thereon should be communicated to the object or free of charge.(3)If registration is objected to by any person on any of the following grounds, namely :(a)that a person appearing or about to appear before the Registering Officer as an executant or claimant is not the person he professes to be or that he is a minor, an idiot or lunatic; or(b)that the instrument is forged; or(c)that the person appearing as a representative, assign or agent has no right to appear in that capacity; or(d)that the executing party is not really dead, as alleged by the party applying for registration, such objections shall be duly considered by the Registering Officer and if they are substantiated, the document shall be returned to the party without registration.Note - (1) Registration can not be refused on the ground that the consideration money has not been paid or the objects of a document are unlawful or immoral.(2)In the case of Pardanashin executants, the following special precautions shall be observed. The registering officer shall first have the document read over and explained to the Pardanashin lady by or in the presence of her identifier, and thereafter the Registering Officer shall point out to the lady, in the presence of her identifier, the nature of the transaction, consideration money, if any, the name or names of the claimant or claimants, and the property (with its extent) affected. Finally when the lady admits execution, the identifier should be required to record a certificate on the document in the following form :"The document was read over and explained to the lady executant by me (or in my presence) the execution of which she admitted in my presence".
