46. How to register when a Registrar decides that a document should be registered more than four months after its execution
(1)When a document is presented for registration, or the execution thereof is admitted, more than four months after execution and the Registrar decided that the document should be admitted to registration, he may either :(a)register the document himself, in which case the extra fees prescribed in Article D of the table of fees, as well as the penalty imposed under Section 25 or the proviso to Sub-section (1) of Section 34, as the case may be, shall be levied, or(b)direct the registration of the document, on payment of the said penalty, by any Sub-Registrar in whose office it could have been registered if presented within the said period of four months-(2)In such cases the date on which the application was made to the Registrar for his decision shall be regarded as the date of presentation.
