Section 100(1) in Rajasthan Registration Rules, 1955
(1)When a document has been presented to a sub-registrar for registration within, the period prescribed by section 23, namely, four months [or extended period under Section 25 namely, "Eight Months"] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] from the date of its execution and the executant fails to appear to admit execution within that Period and the case does not come under rule 46, the sub-registrar must immediately after the expiration of the said period, record a formal refusal to register, leaving it to the parties to appeal to the District Registrar under section 72 within 30 days, if they think proper:Provided that, if proceeding under section 36 for the appearance of the executant are still pending at the expiry of the [eight] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] months, and the executant has not appeared, the case shall be reported to the District Registrar without a formal refusal to register being recorded. But when summon has been duly served and the executant refuses or neglects to appear, a formal refusal to register will be recorded under rule 46 without waiting for the expiry of the period of [eight] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] months.
