(1)Every variola with its duplicate shall be filed by the foreman with the Registrar along with the order sanctioning the starting of the chitty (where such sanction is necessary under section (3), and the Registrar shall register and return the variola with an endorsement that the chitty is registered:Provided that the Registrar may refuse to register the chitty on any of the following grounds, namely:"(i)that the security offered by the foreman under section 15 is insufficient; or(ii)that the foreman has been convicted of any offence under this Act or under any of the Acts repealed by this Act; or(iii)that the foreman has defaulted in the payment of fees or the filing of statements or records, required to be paid or filed under this Act or has violated any of the provisions of this Act or the rules made thereunder; or(iv)that the foreman has been convicted of any offence involving misappropriation, forgery, counterfeiting, falsification of accounts or any other offence involving breach of trust and sentenced to imprisonment for any term, unless a period of five years has elapsed since his release:Provided further that before refusing to register a chitty, the foreman shall be given an opportunity of being heard.
