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NCT Delhi - Section

Section 43 in The Delhi Registration Rules, 1976

43. Fines for delay in presenting or in appearance.

(1)Fines for delay in presenting documents for registration shall be levied under section 25 of the Act, according to the following scale. No registration fee shall be levied in the addition to these fines.
Where the delay has not been more than one month an amount equal to twice the prescribed registration fee;
Where the delay has been more than one month, but not morethan three an amount equal to three times the prescribed registrationfee;
Where the delay has been more than two months, but not morethan three an amount equal to six times the prescribed registration fee;
where the delay has been more than three months an amount equal of ten times the prescribed registration fee.
(2)Additional fines for delay in appearance shall be levied, under the proviso to section 34 of the Act, according to the same scale:Provided that when the delay in presentation or when the delay in appearance has been occasioned by the necessity of obtaining any order of Deputy Commissioner under the Delhi Lands (Restriction on Transfer) Act, 1972 and has not been due to any default on the part of persons desiring registration, the fine levied under section 24, or the additional fine levied under section 34 of the Act, shall be an amount only nominally in excess of the prescribed registration fee.
(3)When a document has been executed by more than one person and such persons appear before the registering officer on different dates the amount of fine recovered under section 34 of the Act shall be according to the delay in the appearance of the executant who appears last and only one fine shall be recovered in such a case.