Section 63(3) in The Orissa Registration Rules, 1988
(3)If registration is objected to by any person on any of the following grounds, namely :(a)that a person appearing or about to appear before the Registering Officer as an executant or claimant is not the person he professes to be or that he is a minor, an idiot or lunatic; or(b)that the instrument is forged; or(c)that the person appearing as a representative, assign or agent has no right to appear in that capacity; or(d)that the executing party is not really dead, as alleged by the party applying for registration, such objections shall be duly considered by the Registering Officer and if they are substantiated, the document shall be returned to the party without registration.Note - (1) Registration can not be refused on the ground that the consideration money has not been paid or the objects of a document are unlawful or immoral.
