- Section 71 of the Act prescribes that when a sub-Registrar refuses to register a document except on the ground of jurisdiction, he shall make an order of refusal and record his reasons in book No. II and endorse the words "registration refused" on the document. On application made by any person executing or claiming under the document, the Sub-Registrar shall, without payment and unnecessary delay, give him a copy of the reasons so recorded. The words "without payment" refer to copying fees and not to stamps.
