(1)In the event of registration being refused or not taking place for other reasons, any fees which may have been levied will be refunded except fees for commissions, summons and attendances, and travelling allowances, where such fees have been earned. Inspection or search fees may be refunded in cases where no inspection or search is made, but not where a partial inspection or search has been made. Any registration fees charged by a registering officer in excess of what is actually chargeable under the rules may be refunded at the discretion of the District Registrar provided that the refund is claimed within thirty days and the District Registrar is satisfied that there has been a clear over-charge.(2)Applications for refund of fees will be in writing to the District Registrar who will pass orders thereon. District Registrars will be responsible for seeing that receipts are obtained and recorded for the full amount of fees to be refunded.
