Section 80A in The Registration Act, 1977 (1920 A.D.)
80A. [ Recovery of insufficient registration fees as arrears of land revenue/ refund of excess fee. [Inserted by Act No. XIII of 2011, dated 25th April, 2011.]
(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.(2)Where the Registrar finds that the amount of fee in excess of that which is legally chargeable has been charged and paid under provisions of this Act, he may, upon an application in writing or otherwise, refund the excess fee to the person who paid such fee.]
