- Fines for late presentation (Section 25 of Act) and late appearance (Section 34 of the Act) shall be regulated by the scale given below. In calculating the time when the period begins to run, it must be borne in mind that words "from the date" and "from the day" used in Sections 2.3 and 24 of the exclude from the period the date of the execution of the document, and the day on which the decree or order of the Court was made or became final, as the ease may be, vide Section 9(1) of the General Clauses Act, 1897 :-Scale(i)Where the delay does not exceed a month, a fine of twice the amount of the proper registration fee.(ii)Where the delay exceeds one month, but docs not exceed two months, a fine of four times the amount of proper registration fee.(iii)Where the delay exceeds two months, but docs not exceed three months, a fine of six times the amount of the proper registration fee.(iv)Where the delay exceeds three months, but does not exceed four months, a fine of ten times the amount of the proper registration fee.Disposal of Unclaimed Documents
