21. Procedure on failure of the executant to appear within four months from execution of the document.
(1)When a document has been presented to a sub-registrar for registration within the period prescribed by Section 23 namely within four months from date of execution and the executant fails to appear to admit execution within that period the sub-registrar shall immediately after the expiry of said period record a formal refusal to register for being entered in Book-II leaving it to the parties to appeal to the Registrar under Section 72 within thirty days if they think proper Provided that the Sub-Registrar shall not record such an order of refusal if the person presenting the document or claiming under it has before the expiry of the said period initiated proceedings under Section-36 to procure the appearance of the executant or has taken steps under Section 38 for his examination.(2)In the case of an appeal under Section 72 mentioned in sub rule (1) the Registrar shall not pass an order directing the Sub-Registrar to register the document unless it is shown on the appearance of the executant before the Registrar that his non-appearance before the Sub-Registrar within the period prescribed by Section 23 was due to urgent necessity or unavoidable accident. If the Registrar passes such an order a fine shall be imposed as provided in the proviso to Section 34(1).(3)In the case referred to in the proviso to sub rule (1) the Registrar shall on receipt of the Sub-Registrar's report direct the document to be kept pending the disposal of the proceeding initiated under Section 36 or under Section 38 but not for a period exceeding eight months from the date of execution.Chapter - V 22. Indexes.(1)Indexes No. I II III and IV shall be automatically generated by the computer. They shall be maintained in Form numbers I II III and IV of Appendix-D.(2)The pages of indexes shall be numbered serially and shall be kept in English.(3)Memoranda and sale certificates shall also be indexed in the manner as provided in sub rule (1) and (2) of this rule above.
