(1)The above instructions apply to documents presented under section 26, with this exception only that the first period of four months and the extended period of eight months must be reckoned from the date of their arrival in India, and not from the date of their execution. These documents can under no circumstances remain pending beyond eight months from the date of their arrival in India. In the case of a document executed by some of the parties in. and by other out of India, the party presenting the document may proceed at his option under section 23, section 24 or section 25 instead of section 26; and if he does so, the provisions of the above instruction regarding those sections shall apply. All pending documents must thus be refused registration after eight months from the date of execution, if presented under section 23 or section 24 after 12 months, if presented under section 25; and after eight months from the date of arrival in India, if presented under section 26.(2)The above instructions are however subject to the proviso that the sub-registrar may immediately record a refusal to register, without reporting the matter to the District Registrar, if it is apparent that the failure to addenda is due to the willful default or neglect of the executant as the refusal in this case will be on ground of denial of execution.
