Section 51 in The Assam Debt Conciliation Rules, 1937
51. Place of registration of agreement.
(1)An agreement arrived at under sub-section (1) of Section 12 shall be registered on presentation by the Chairman of the Board at the Registration office within the jurisdiction of which the office of the Board is situate.(2)Cost of registration to be paid by applicant. - The cost of registering an agreement under sub-section (2) of Section 12 shall be paid in equal shares by the parties who have come to settlement.
