34. Procedure when impounded document is returned by the Collector.
(1)When an impounded document is received back from Collector with his certificate that it is duly stamped or is not chargeable, the Registering Officer shall send a notice immediately to the presentant, by registered post, requesting him -(a)to appear on or before a fixed date with the receipt which was given to him on presentation of the document;(b)to pay the necessary fees on or before a fixed date;(c)if the admission of execution was not recorded before to take steps for the registration of the document and on his complying fully with such request the registration shall be proceeded with.(2)The said fees may be taken either from the presentant, if he appears, or from the person nominated in writing in that behalf on the receipt, and the requisite entries shall then be made in the fee-book and in the receipt.(3)If the presentant after the receipt of the notice, fails to pay the necessary fees on or before the date fixed, registration may be refused for non-payment of fees.(4)If the party prays, for time for deposit of fees on any reasonable ground, the same may be allowed but application for further extension should not be entertained.
