Section 41(2) in The Orissa Registration Rules, 1988
(2)In the case of an appeal referred to in Sub-rule (1), the Registrar, if satisfied on the appearance of the executant before him that the executant's non-appearance before the Sub-Registrar within the period prescribed by Section 23 was due to urgent necessity or unavoidable accident, may pass an order directing the Sub-Registrar to register the document on payment of fines as provided in the proviso to Section 34(1).
