8. Communication of the refusal to register a chit.
(1)If the Registrar refuses to register a chit he shall record the reasons for such refusal in writing and communicate a copy of the order to the applicant.(2)Before refusing registration the Registrar shall issue a notice to the foreman calling upon him to show cause within a reasonable period to be stipulated in such notice why registration be not refused.(3)Where the ground for the proposed refusal of registration is default in payment of fees or filing of any statement or record required to be paid or filed under the Act, the Registrar shall condone the said default, if the Registrar is satisfied on hearing the foreman that the default has occurred due to reason beyond the control of the foreman or due to other bona fide reasons; provided that the foreman has paid the fees or filed the necessary documents on or before the date of such hearing.
