Section 15 in Procedure for Registration of Moneylenders
15. Grant of adjournment for payment of fees.
- In the matter of granting more than one adjournment to a moneylender for the payment of registration fee of Rs. 12 per year in shape of court-fee labels, the sub-registrar should exercise his discretion with respect to the payment of such fee. If the moneylender or his agent does not turn up after reasonably waiting for his appearance a notice should be issued to him through the Tahsildar to appear and pay the prescribed fee on the date subsequently fixed, and if he still does not appear, his application should be rejected.
