- Upon the receipt of an application or copy, containing the particulars and information required by rules 134 and 135 the registering officer shall sanction the application, unless it is one which should be refused under section 57, in which case he shall record the reasons for his refusal, on the application, the applicant being informed personally, if he is in attendance or by post service paid if he is not present. If the entry cannot be found or if the application is refused on the ground that it does not contain the particulars or information required by rules 134 & 135 or if the registering officer considers it necessary to require proof of such information, the nature of and reason for the order passed will be intimated to the applicant in the foregoing mariner. The date of such intimation will be entered in the remarks column of register of applications for copies (Form No. 10, Appendix 1).
