(3)Where the ground for the proposed refusal of registration is default in payment of fees or filing of any statement or record required to be paid or filed under the Act, the Registrar shall condone the said default, if the Registrar is satisfied on hearing the foreman that the default has occurred due to reason beyond the control of the foreman or due to other bona fide reasons; provided that the foreman has paid the fees or filed the necessary documents on or before the date of such hearing.
