(1)In case a person deposits the registration fee and other fees for registration of a document in the Bank in advance through the Bank Challan and due to some unavoidable reasons fails to get his document registered the fees deposited by him may be refunded in the same manner as the refund of unused and spoilt stamp papers.(2)The person claiming refund of registration fee shall apply to the collector in Form no-13 of Appendix-E.(3)Each Registering Officer shall send a monthly statement of refund to the Inspector General of Registration in Form No-14 of Appendix-E.Chapter - IX 45. Power of Inspector General of Registration to issue instructions.(1)The Inspector General of Registration shall have the power to issue instructions from time to time consistent with the Act and these Rules.(2)Instructions issued by the Inspector General of Registration shall have the force of standing orders and shall be complied by the Registering Officers and other officers of the Registration Department.(3)The Inspector General of Registration shall specify from time to time the configuration of hardware and the software to be used in registration offices of the state as may be required for the computerized system of registration.(4)The state level society shall ensure supply of hardware and the software for computerized system of registration at all registration offices.
