Section 17(1) in The Delhi Registration Rules, 1976
(1)Book II is open to public inspection, and copies of documents shall be given to all persons applying for them. In the event of the applicants being persons executing or claiming under the documents, registration of which has been refused, or their representative or agents, the copies shall be given free of charge (for copying) though the copy must be stamped. This Book shall contain the following headings(i)Serial Number;(ii)Date of order of refusal;(iii)Name of person presenting document; (iv) Nature and volume of transaction;(v)Reasons for refusal; (vi) Remarks.
