Section 15(8) in The Punjab Apartment Ownership Act, 1995
(8)After the instrument along with the certificate issued by the competent authority under sub-section (7) is presented for registration, the registering officer shall cause a summons to be issued to the other party and if the other party fails to appear in compliance with the summons, the execution of the instrument shall be deemed to be admitted by that party and the registering officer shall proceed to register the instrument but if the party appears but denies the execution of the instrument and the registering officer, after giving the party a reasonable opportunity of being heard is satisfied that the party has failed to execute the instrument without sufficient cause, shall proceed to register the instrument.
