Section 24(ii) in Procedure for Registration of Moneylenders
(ii)If the application is for refund then sub-registrar shall submit it to the District Registrar with his report together with a refund bill in Form No. 22 of Schedule I of the Accounts Forms (Rule 325, Chapter VII of Financial Rules Volume I, First Edition, 1929) under his signature. The following certificate shall also be recorded on the bill by the sub-registrar authorizing the claim :
