Section 15 in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
15. Manner of maintenance of register for treasury challan and bank drafts.
- Every registering officer shall maintain a register in Form XIII. On receipt of a bank draft or receipted treasury challan as proof of payment of deficit stamp duty and interest, if any, referred to in sub-rule (11) of rule 3 or in sub-rule (3) of rule 4 or in sub-rule (8) of rule 5 or in sub-rule (3) of rule 10 or in sub-rule (9) of rule 11, the registering officer shall record the particulars of such bank draft of treasury challan, as the case may be, in the appropriate columns of the register as aforesaid. In case the payment is made by a bank draft, the registering officer shall deposit it into the Government Treasury under the appropriate challan on behalf of the person who furnishes such bank draft. and shall enter in the appropriate columns of the register as aforesaid, the particulars of the treasury challan.
