Section 145(3) in The Orissa Registration Rules, 1988
(3)If the reasons of refusal include the fact, that one or more out of several executants declines or decline to comply with the requirements of law, his name or their names, shall be mentioned and if the-Registering Officer is doubtful as to the identix, saneness, or intellect of a party admitting execution, the grounds of his doubt shall be stated.
