Section 8(c) in Chit Funds (Rajasthan) Rules, 1989
(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.
