- A registering officer [and/or the registration clerk] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] will be held liable for any loss to Government [including loss of registration fee and stamp duty] [Notification dated 21-1-1991, Published in R.G.G. Part IV-C, dated 23-1-1991, p. 85-1;] which may arise from neglect on his part in the registration of a document, the making of a search or the grant of copy of a document.Special Registrations under Section 89
