22. The Central Record Keeping Agency responsible to indemnifying the loss to the Government.
(1)If any act or omission or irregularity or violation on the part of the Central Record Keeping Agency or any of its Authorised Collection Centres has resulted in loss of revenue to the Government, the Central Record Keeping Agency shall indemnify such amount of loss of revenue along with an interest calculated at the rate of 12 percent per annum.(2)The Central Record Keeping Agency shall, however, be given an opportunity of being heard before taking any decision as provided in sub-rule (1).
