Section 43(2) in The Delhi Registration Rules, 1976
(2)Additional fines for delay in appearance shall be levied, under the proviso to section 34 of the Act, according to the same scale:Provided that when the delay in presentation or when the delay in appearance has been occasioned by the necessity of obtaining any order of Deputy Commissioner under the Delhi Lands (Restriction on Transfer) Act, 1972 and has not been due to any default on the part of persons desiring registration, the fine levied under section 24, or the additional fine levied under section 34 of the Act, shall be an amount only nominally in excess of the prescribed registration fee.
