Section 167 in The Orissa Registration Rules, 1988
167. Refusal to sign endorsement.
- A refusal to sign an endorsement or a statement made to a Registering Officer does not constitute an offence under the Indian Penal Code or under the Registration Act. A Registering Officer is not competent to compel a party to sign the endorsement or statement recorded by him. His duty is merely to carry out the voluntary wishes of parties who appear before him.Part-XXVI Destruction of documents(Section 85 of the Act)
