Section 44 in Andhra Pradesh Chit Funds Rules, 2008
44. Refund of fees:
- The Registrar may refund any fee paid to him in excess of the amount prescribed or any fee that is unearned.Explanation: The expression "fee that is unearned" in this rule means fees paid in connection with the registration of the chit agreement, the filing of a document or other service to be performed by the Registrar where such registration or filing is not actually effected or the service is not actually rendered.
