Section 51 in The M.P. Workmen's Compensation Rules, 1962
51. Procedure on refusal to record memorandum.
(1)If, in any case, the Commissioner refuses to record a memorandum of agreement, he shall briefly record his reasons for such refusal.(2)If, the Commissioner refuses to record a memorandum of agreement, he shall not pass any order directing the payment of any sum or amount over and above the sum specified in the agreement, unless opportunity has been given to the party liable to pay such sum to show-cause why it should not be paid.(3)Where the agreement is for the redemption of half monthly payments by the payment of lump-sum, and the Commissioner considers that the memorandum of' agreement should not be recorded by reason of the inadequacy of the amount of such sum as fixed in the agreement, he shall record his estimate of the probable duration of the disablement of the workman.
