- A registration fee of [ten rupees] [Substituted by Notification No. 337/X-b-88, (Correction Slip No. 117) dated 26-7-1996.] payable by January 31 each year shall be paid for each registered clerk, failing which his name shall be removed from the Register.[Where the name of a clerk has been removed from the register under the preceding paragraph, his name shall not be registered again unless he pays the registration fee of [ten rupees] [Added by Notification No. 411/VIII-b-275, dated 2nd November, 1966, published in U. P. Gazette, Part II, dated 15th July, 1967, page 93.] along with the arrears and an extra sum of [Rs. 5.00] [Substituted by Notification No. 337/X-b-88, (Correction Slip No. 117) dated 26-7-1996.] per year (or fraction of a year) by way of penalty :Provided that the District Judge may, if satisfied by affidavit or otherwise, excuse the penalty for the period or part of the period during which he ceased to work as a clerk in the court.]
