8. Communication of the refusal to register a chit.
(a)If the Registrar refuses to register a chit, he shall record the reasons for refusal written and communicate a copy of the order to the applicant.(b)Before refusing to register a chit, the Registrar shall issue a notice to the foreman calling upon him to show cause within reasonable period to be stipulated on such notice why registration be not refused.(c)Where the grounds for the proposed refusal to register a chit is default of payment of fees or filling 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 the reason beyond the foreman or due to other bonafide reasons provided the foreman has paid the fees or filed the necessary documents or before the date of such hearing.
