Section 18 in Procedure for Registration of Moneylenders
18. (a) Copies of registration certificates.
- Copies of registration certificate shall be issued in Form No. Ill of the schedule under the moneylenders Registration Rules and a fiat rate of one rupee charged for each copy. The number of certificate of which a copy is granted with the date of registration shall be endorsed on the application to enable inspecting officers to verify the correctness of the fees levied. In all other respects, the procedure regulating the issue of copies of registered documents shall be followed. [Vide Chapter XI, Part II, of the Central Provinces and Berar Registration Manual, 1941]. The copying fees and search fee thus recovered will be debitable to the Registration Department and shown in the Fee Book and monthly accounts, accordingly.(b)Grant of copy of application for registration. - Under Section 76 to the Indian Evidence Act, reproduced on page 133 to the Central Provinces and Berar Registration Manual, 1941, there is no objection to the grant of copy of an application for registration as a moneylender. In such cases, the procedure for the grant of copies under Section 57 of the Registration Act shall be adopted.
