Section 120(2) in The M.P. Registration Rules, 1939
(2)A Registering Officer may refund fees which he has collected under clause (a), without reference to any Higher Authority, if the mistake made in collecting them is discovered before the fees have remitted to the treasury. Any amount so refunded shall be deducted from the total amount of the day's collections entered in the fee book, and the particulars stated therein.
