Section 145 in The Orissa Registration Rules, 1988
145. Recording of reasons for refusal to register.
(1)When a Registering Officer records under Section 71, or Section 76 his reasons for refusing to register a document in Book number 2 he shall make the record with his own hand, at once, and shall state the reasons fully and clearly.(2)When a Registrar refuses to direct the registration of a document under Section 72 or Section 75, the order passed by him may be copied in Book number 2 by a clerk, the copy so made being treated as the original and signed by the Registrar himself without the addition of the words "True Copy'. The Registrar's draft from which the copy is made shall be filed in the file of appeals, orders and judgements.(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.(4)Refusal of registration by register- A Registrar when refusing to register or to direct the registration of a document, in the same manner, as a Sub-Registrar, record the reasons for his refusal in his book number 2. Every Registrar should, maintain a Book number-2 distinct from that of the District Sub-Registrar.
