Section 161 in Andhra Pradesh Rules Under the Registration Act, 1908
161.
(i)When registration is refused the reasons for refusal shall be at once recorded in Book 2. They will usually come under one or more of the heads mentioned below:I. Section 19: That the document is written in a language which the Registering Officer does not understand and which is not commonly used in the District, and that it is unaccompanied by a true translation and a true copy.II. Section 20: That it contains unattested interlineations, blanks, erasures, or alterations which in the opinion of the Registering Officer require to be attested.III. Section 21(1) to (3) & Section 22: That the description of the property is insufficient to identify it or does not contain the information required by Rule 20.IV. Section 21(4): That the document is unaccompanied by a copy or copies of any map or plan which it contains.V. Section 36: That the date of execution is not stated in the document or that the correct date is not ascertainable.VI. Sections 23, 24, 25, 26, 72, 75 & 77: That it is presented after the prescribed time.VII. Sections 32, 33, 40 & 43: That it is presented by a person who has no right to present it.VIII. Section 34: That the executing parties or their representatives, assigns or agents have failed to appear within the prescribed time.IX. Sections 34 & 43: That the Registering Officer is not satisfied as to the identity of a person appearing before him who alleges, that he executed the document.X. Sections 34 & 40: That the Registering Officer is not satisfied as to the right of a person appearing as a representative, assign, or agent so to appear.XI. Section 35: That execution is denied by any person purporting to be an executing party or by his agent.XII. Section 35: That the person purporting to have executed the document is a minor, an idiot or a lunatic.XIII. Section 35: That execution is denied by the representatives or assign of a deceased person by whom the document purports to have been executed.Note: When some of the representatives of a deceased executant admit and others deny execution, the registration of the document shall be refused to the persons interested being left to apply to the Registrar for an enquiry into the fact of execution.XIV. Sections 35 to 41: The alleged death of a person by whom the document purports to have been executed has not been proved.XV. Section 41: The Registering Officer is not satisfied as to the fact of execution in case of will or of an authority to adopt presented after the death of the testator or donor.XVI. Sections 25, 34 and 80: That the prescribed fee or fine has not been paid.
