(1)When a document is presented under Sub-section (1) of Section 25 to a Sub-Registrar, he shall examine it with regard to the particulars mentioned in Rule 25 and submit it forthwith to the Registrar, with the application referred to in Sub-section (2) thereof recording or the document only the endorsement under Clause (a) of Sub-section (1) of Section 52 whether or not he considers the reason for delay satisfactory. If the Registrar returns the document with a direction that the document should be accepted for registration the Sub-Registrar shall deal with it in the same manner as documents presented within the.time allowed for registration, adding on it the following endorsement : - "Accepted for registration as per direction of the Registrar of.................in No.............dated.............issued under Section 25, Sub-section (1) of the Registration Act (XVI of 1908)" When, however, the Registrar declines to give such direction the document should be refused to registration.(2)Pending orders on such reference to a Registrar under Sub-rule (1) the Registering Officer, may however record the admission of execution and the examination of the witnesses, if any.(3)The Registrar shall promptly deal with applications received under Sub-rule (1).
