10. Refusal to register a chit agreement [Section 4].
(1)If the Registrar refuses to register a chit agreement, he shall record the reasons for such refusal in writing and communicate a copy of the order to the foreman.(2)Before refusing such registration, the Registrar shall issue a notice, by registered post, to the foreman calling upon him to show cause within a period of fourteen days of issue of such notice as to why the registration be not refused.(3)Where it is proposed to refuse registration of a chit agreement for default in the payment of fee or in the filing of any statement or record, required to be paid or filed under the Act or these rules, the Registrar shall condone the said default, if he is satisfied on hearing the foreman that the default has occurred due to reasons beyond the control of the foreman or due to other bona-fide reasons, provided that the foreman has paid the fee or filed the necessary documents on or before the date of such hearing.
