13. Presentation by a wrong party or in wrong office.
- If the original presentation of a document for registration is made by a wrong party or in a wrong office and if the mistake be detected before the document is admitted to registration, the presentation shall be treated as a nullity and the Registering Officer shall return the document for being represented by the proper persons or in the proper office after making a note to that effect in the minute book and an endorsement on the document in Form 3 of Appendix A. Such return is no bar to the acceptance of the document for registration and to its being dealt with as provided by law, if the representation is made within the prescribed time.
