(ii)If the endorsement of the dispute is not made within the time specified in sub-rule (1), the office objections relating to valuation and court fee shall be deemed to have been accepted by the party or Advocate concerned, unless the Registrar, on a regular application, duly stamped [or containing e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] made within 15 days from the expiry of the period prescribed in sub-rule (i), excuses delay and grants leave to dispute the said office objections.
