Section 8 in The U.P. Agricultural Credit Rules, 1975
8. Inspection by bank nominee : Sections 9 and 25.
- Where a copy of the document creating a charge, variation or mortgage has been sent to the Sub-Registrar under Section 9, a nominee of the Bank may inspect the relevant record of the Sub-Registrar concerned to ensure whether the said copy has been filed in accordance with the said section. No fee shall be charged if such inspection is made within one month from the date of sending the copy to the Sub-Registrar under Section 9 (1).
