Section 9 in Bihar Instruments Valuation Rules, 1991
9.
(a)if the value set forth in an instrument is according to the minimum value determined by the Collector but the Registering Officer has reasons to believe that the market value is higher than the determined minimum value, he shall refer such instrument to the Collector at the time of admission and after recording his reasons in writing, for determination of the proper market value.(b)The Registering Officer shall refer such instrument to the Collector in Form I referred to in the Appendix of the Rules and shall maintain a copy of the same in his office as a record.
