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State of Andhra Pradesh - Section

Section 38 in Andhra Pradesh Rules Under the Registration Act, 1908

38.

The fines for delays in presentation and appearance under Sections 25 and 34 shall be regulated as follows:
When the delay does not exceed one week after the expiration of time allowed for presentation or appearance. A fine equal to the registration fee.
When the delay exceeds one week but does not exceed one calendar month. A fine equal to twice the registration fee
When the delay exceeds one month but does not exceed two months. A fine equal to five times the registration fee.
When the delay exceeds two months but does not exceed four months. A fine equal to ten times the registration fee.
Explanations: (1) The fine shall be levied in addition to the proper registration fee.
(2)The term registration fee as used in this rule does not include the fee for copying documents and endorsements thereon or the fee payable for the registration under Section 33 or for filing a translation under Section 19 or fee for copies and Memoranda of attendance at a private residence or for the registration of a duplicate or triplicate.