Section 80A(1) in The Registration Act, 1977 (1920 A.D.)
(1)If on inspection or otherwise it is found that the fees payable under this Act in relation to any document which is registered has not been paid, or has been paid insufficiently, such fees may, after failure to pay the same on demand within the period specified therein, on a certificate of the Registering Officer concerned, be recovered from the person who presented such document for registration under section 32 as arrears of land revenue.
