Section 320 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
320. Refusal to perform an act.
- (1) Order of refusal to record reasons. - When the Special Notary refuses in writing to perform an act, which he is empowered to do, he shall make an order of refusal expeditiously and record his reasons for such order in his Book No. IX and endorse the words "refused to draw" on the draft document, if any, is presented, and, on an application made by any person who has an interest in causing it to be drawn, shall, without payment and unnecessary delay, give him a copy of the reasons so recorded.(2)Application for reconsideration. - The aggrieved party may call upon such Notary to reconsider his refusal.(3)Duty to forward to the District Special Notary the application for re-consideration. - In the event the Special Notary does not reconsider the refusal within forty-eight hours, then he is bound to send the application for reconsideration to the District Special Notary as Appellate Authority, along with the respective documents and his report wherein he shall record reason for his refusal to perform the act. The District Special Notary shall give his decision affirming, reversing or altering such order within 3 days.
