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State of Madhya Pradesh - Section

Section 24 in Procedure for Registration of Moneylenders

24. Procedure to be followed on refund or adjustment application for fees.

- (i) Whenever an application for a moneylender's certificate is presented, the sub-registrar should see whether there is any request for adjustment of fees already paid for a certificate which has ceased to operate on 1st June, 1949. He should then see the date of registration of the previous certificate produced by the applicant and then should find out for how many complete years the old certificate would have been continued if it would not have been cancelled on 1st June, 1949. Adjustment for a fresh certificate should be made towards the fees at the rate of Rs. 4-8 for each complete year.A note to this effect should be made on the application in the following form :
Registration fees paid in court-fee stamps Rs. 3
Registration fee paid by adjustment Rs. 9
Total Rs. 12
In column 6 of the register a brief note to this effect should be thus made-
Court-fee affixed Rs. 3
By adjustment Rs. 9
Total Rs. 12
(ii)If the application is for refund then sub-registrar shall submit it to the District Registrar with his report together with a refund bill in Form No. 22 of Schedule I of the Accounts Forms (Rule 325, Chapter VII of Financial Rules Volume I, First Edition, 1929) under his signature. The following certificate shall also be recorded on the bill by the sub-registrar authorizing the claim :
"Certified that the registration fee for the moneylender's certificate against which the refund is authorised was actually realized in Court-fee stamps on ............ and was included in the quarterly statement of moneylenders for the period.............The District Registrar shall check the claim and if it appears allowable, shall pass an order for refund on the application. He shall then countersign the refund bill and return it alongwith the application to the sub-registrar concerned who shall after obtaining the signature of the payee on the application referred to, hand over the refund bill to the person claiming the refund with instructions to present if for payment at the treasury. The amount sanctioned for refund shall invariably be shown in column (8) of the refund bill in figures as well as in words.Refunds shall be sanctioned by District Registrars and shall be debited lo the head "IX-Stamp-B-Judicial-Deduct Refunds".