(1)The Registrar, shall before registering the farm, satisfy himself that the by-laws are suitable tor carrying out the objects of the farm and that the proposed farm has reasonable chances of success with reference to local conditions and the financial position of the applicants. He may make such alterations as he may deem advisable in the draft by-laws provided that the written consent of all the applicants is obtained to such alterations.(2)If the Registrar refuses to register the farm, he shall communicate the fact with reasons to the applicants and shall send a copy of his order to the Deputy Commissioner for information.
