- When the registering officer finds he has jurisdiction, he should examine the document to see that it has been presented within the time allowed by part IV of the Act. Section 26 refers to documents executed out of India and will be noticed below. With regard to all other documents the law requires with certain exceptions (Section 23, 23A and 34, Sub- section (1) that both the presentation for registration and the appearance of the executant shall take place within four months from the date of execution. But in order to avoid hardship certain cases, it also provides that a further period of four months shall be allowed subject to a fine:(1)When a document cannot be presented within the first four months, owing to urgent necessity or unavoidable accident (Section 25).(2)When after a document has been presented the executants, owing also to urgent necessity or unavoidable accident cannot appear or cannot be made to appear to admit execution (Section 34, proviso).
