Section 147 in The Orissa Registration Rules, 1988
147. Refusal of acceptance of documents.
- A document brought for registration shall not be accepted under the following circumstances;(i)If the document is written in a language which the Registering Officer does not understand and which is not commonly used in the district and if it is unaccompanied by a true translation and also by a true copy.(ii)If it contains unattested interlineations, blanks, erasures or alterations which in the opinion of the Registering Officer, requires to be attested or entered in a note at the foot of the document.(iii)If the descriptions of the property is insufficient to identify it or does not contain the information required by statutory order [Sections 21(1) to (3) and 22].(iv)If the document is unaccompanied by the required number of copies of any map or plan which it contains [Section 21(4)](v)If the date of execution is not stated in the document or if the correct date is not ascertainable (Section 23).(vi)If it is presented after the prescribed time [Section 23, 24, 25, 26, 72(2), 75(2) and 77(1)].(vii)If it is presented in the wrong office [Sections 28, 29 and 30].[viii) If it is presented without affixture of pass-port size photograph of the presentant alongwith finger prints or in case of sale of immovable property (32-A), it is presented without affixture of pass-port size photographs and finger prints of all sellers and buyers in case of sale of immovable property.] [Inserted vide Orissa Gazette Extraordinary No. 735 dated 31.5.2002. (Notification No. SRO 494/2002 dated 30.5.2002).]
