Section 41(3) in The Orissa Registration Rules, 1988
(3)(a)If the executant appears on the service of the summons referred to in the proviso to Sub-rule (1) and admits execution, his admission shall be recorded on payment of the requisite fine and he shall be called up on to submit an application addressed to the Registrar for a direction under the proviso to Sub-section (1) of Section 34, explaining the cause of the delay in his appearance. When such an application is received, the Sub-Registrar, shall submit it to the Registrar with his remarks, if any, and await orders.(b)If on the receipt of the application the Registrar is satisfied with the cause shown for the delay he may pass an order directing the Sub-Registrar to register the document. The Sub-Registrar on receipt of such direction should admit the document to registration with the following endorsement added thereon."Admitted to registration as per Registrar's order No..................dated.......... issued under the proviso to Section 34 'Sub-section (1)'.(c)When, however, the Registrar is unable to accept the cause for delay he shall direct to the Sub-Registrar to refuse to register the document.(d)If the executant refuses or fails to show cause for the delay in his appearance, the Sub-Registrar shall refuse to register the document.(e)The Sub-Registrar, on receipt of Registrar's Order under Clause (c) or on deciding to refuse registration under Clause (d), shall record an order of refusal under Section 34, Sub-section (1) for non-appearance of the executant within the period of four months from the date of execution.
