(2)It shall be the duty of the person on whose application the order was made, within [thirty] [ Substituted by Act 31 of 1965, Section 62 and Schedule, for " twenty-one" (w.e.f. 15.10.1965).] days after the making of the order or such further time as the [Tribunal] [ Substituted by Act 11 of 2003, Section 114, for " Court" .] may allow, to file a certified copy of the order with the Registrar who shall register the same; and if such person fails so to do, he shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 211, for " fifty rupees" (w.e.f. 13.12.2000).] for every day during which the default continues.
