Section 160 in The Orissa Registration Rules, 1988
160. Refund of fees and fines.
(1)When the registration of a deed is refused, the fees levied shall be refunded. All documents on which refund is due shall be forthwith entered in the register prescribed in Form No. 31 Appendix-I. Fees paid for unit, Commission, Summons and travelling allowance shall not be refunded.(2)Fees levied in excess shall be refunded; provided that no fees levied under Article 1 (5) and (6) shall be refunded.Note-Where the registration of a document on which fines under Section 25 and 34 of the Act is levied, is refused, only the proper registration fee and any other fee shall be refunded. The fine paid for the delay is not refundable unless it is remitted by the Inspector-General of Registration under Section 70.
