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Union of India - Section

Section 4 in The Sarais Act, 1867

4. Registers of Sarais to be kept .-The Magistrate of the District shall keep a register in which shall be entered by such Magistrate or such other person as he shall appoint in this behalf, the names and residences of the keepers of all Sarais within his jurisdiction, and the situation of every such Sarai.

No charge shall be made for making any such entry.