Section 4 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
4. Procedure on receipt of reference or on proposal to take action suo-motu under Section 47-A of the Act.
(1)A reference under sub-section (1) of Section 47-A of the Act from Registering Officer shall be accompanied by a statement in Form I.(2)On receipt of a reference under sub-section (1) of Section 47-A of the Act from Registering Officer or where the Collector proposed to take action suo motu under sub-section (3) of the said section he shall issue a notice in Form II or III, as the case may be-(a)to every person by whom; and(b)to every person in whose favour, the instrument has been executed informing him of the receipt of the reference or of his proposal to take action suo motu as the case may be, and asking him to submit to him his representations, if any, in writing to show' that market value of the property has been truly set forth in the instrument and also produce all evidence that he has in support of his representation, within twenty-one days from the date of service of the notice.(3)The Collector may, if he thinks fit, record a statement of any person to whom a notice under sub-rule (2) has been issued.(4)The Collector may for the purpose of enquiry :-(a)call for any information or record from any public office, officer or authority under the Government or the local authority;(b)examine and record statement of any member of the public officer, or authority under the Government or the local authority; or(c)inspect the property after due notice to the parties concerned.(5)[ Omitted.] [Omitted by Notification F. No. B-6-10-VSR-83, dated 31-3-1984.]
