Section 7(1) in Maharashtra State Co-operative Tribunal Regulations, 1962
(1)On receipt of an appeal or application, the Registrar shall endorse on it the date of its receipt by him. The Registrar shall, as soon as possible, examine it and satisfy himself-(a)that the person presenting it has authority to do so;(b)that it is made within the period of limitation (if any) laid down in the Act;(c)that it conforms with all the provisions of the Act, the rules and these regulations.If the Registrar is satisfied on these points he shall cause the appeal or application to be registered in the appropriate register maintained under Regulation 8 :Provided that, where the defects to be remedied are of a minor nature, the Registrar may cause such appeal or application to be registered as aforesaid.
