Section 42 in The U.P. Agricultural Credit Rules, 1975
42. Sub-Registrar's power to summon the original documents : Sections 9 and 25.
- Where the Sub-Registrar apprehends that the original document referred to in Section 9 is not duly stamped or that it is otherwise necessary to summon the original for purposes of perusal by him, he may by notice summon the original document from the bank and the bank shall be bound to comply with such notice.[43. (1) Notwithstanding anything contained in these Rules, if a bank has already paid requisite fee -(a)in accordance with Rule 12(3) in respect of a particular claim, it shall not again be required to pay any fee under Rule 23(3) in respect of the said claim ;(b)in accordance with Rule 23(3) in respect of a particular claim, it shall not again be required to pay any fee under Rule 12(3) in respect of the said claim ;(c)cither under Rule 12(3) or Rule 23(3) in respect of any particular claim, then no deductions shall be made on account of the expenses of recovery under Rule 29(a) in respect of the said claim.(2)Where a bank claim that it is not liable to pay any fee under clause (a) or clause (b) of sub-rule (1) or that no deductions should be made under clause (c) of the said sub-rule, then it shall produce a certified or attested copy of the Treasury Challan as evidence of payment of such fee in earlier proceedings.] [Instituted by Notification No. IF-3007/10 - 150-75, dated September 15, 1975, published in U.P. Gazette, Extra., dated 15th September, 1975 (w.e.f. 15-9-1975)]Form A[See Rule 11(2)]THE.............................BANK LTD.....................................BRANCH ;...................................(Town/City)Certificate of dischargeCertified that the amount of financial assistance granted under the provisions of the U.P. Agricultural Credit Act, 1973, has been received back and the particulars of the said transaction are noted below :
