(1)If the executant appears and admits execution and his identity is established, the registration should be completed even though one or both of the parties may, after this stage, desire to withdraw the document from registration. If after admission of execution the executant refuses or neglects to sign the endorsement, the registering officer should note this refusal as prescribed in section 58 of the Act.(2)If after admission of execution and the necessary identification of the parties, the presenter (irrespective of the executants action refuses to proceed or to sign the endorsement, the registration should never the less be completed and a note of the refusal to sign endorsed on the document. The document, if not claimed, should be kept for on£ month under rule 22 and then sent to the District Registrar.
