(1) Every Sub- Registrar refusing to register a document, except on the ground that the property to which it relates is not situate within his sub- district, shall make an order of refusal and record his reasons for such order in his Book No. 2, and endorse the words" registration refused" on the document; and, on application made by any person executing or claiming under the document, shall, without payment and unnecessary delay, give him a copy of the reasons so recorded.

(2) No registering officer shall accept for registration a document so endorsed unless and until, under the provisions hereinafter contained, the document is directed to be registered.