18. In cases in which the Registering Officer is interested personally.
(1)The document in which a sub-registrar is interested personally either directly or indirectly shall be registered by the District sub-registrar only.(2)The document in which a District sub-registrar is personally interested directly or indirectly shall be registered by a sub-registrar deputed by the District Registrar to register that document specifically.Chapter - IV 19. Refusal of duly presented document.- A duly presented document may be refused for registration under following circumstances: --(i)If the description of identification of the property as defined in Rule-5 has not been given as required under the Act and Rules.(ii)If the executant denies execution (Section 35).(iii)If the executant fails to appear and admit execution (Section34).(iv)If the person by whom the document purported to have been executed were dead and his representative or assign deny execution (Section 35).(v)If the person purporting to have executed the document appear to be a minor an idiot or a lunatic (Section 35).(vi)If the Registering Officer is not satisfied by the identity of the person appearing before him claiming that he has executed the document (Section 35):Provided that a document shall not be refused under this clause unless the party fails to prove his identity within the time allowed under Section 34.(vii)If the Registering Officer is not Satisfied of the truth of the allegation that a person who executed the document is dead (Section 35):Provided that a document shall not be refused for registration under this clause unless the party fails to prove the death of the executant within the time allowed in Section 34.(viii)If the admitting agent's power-of-attorney has not been made in accordance with the Act or if an alleged representative or assign has failed to prove his status (Section 35).(ix)If the parties fail or refuse to mention the additions of executants and claimants.(x)If the prescribed fee or fine has not been paid under Section 25 34 and 80 of the Act.(xi)If a document is said to be executed by a deaf and dumb person who does not understand the transaction nor express himself by signs or in writing.(xii)Where a person admits his signature to a document but states that he signed the paper when it was blank and no document was written thereon.(xiii)If a deed of surrender of lease which claimed exemption from stamp duty because the original lease was so exempt is presented and the party refuses to produce the original lease or a certified copy of it in order to satisfy the Registering Officer that the document is either properly stamped or not liable for stamp duty.(xiv)Where any or some of the representatives of a deceased executant deny execution while others admit it registration of the document shall be wholly refused subject to the provisions of Section 73 of the Act.(xv)On refusal or neglect to appear on an appointed date after services of summons under Section 36 of the Act.
