Section 5 in The Madurai City Municipal Corporation (Duty on Transfer of Property) Rules, 1988
5. Maintenance and consolidation of accounts in respect of transfer duty.
(1)(a)The Registering Officer having jurisdiction within the Corporation limits of Madurai shall alone account the credit directly under the head "Madurai City Municipal Corporation". All other officers shall show the collection under outside the sub-district and send separate intimation to the registering officers concerned to allocate surcharge duty to the Corporation of Madurai;(b)the duty levied on an instrument of exchange shall be distributed among local authorities concerned in proportion to the amount of duty leviable on the properties in the' respective local areas;(c)the said account shall be consolidated quarterly for each such local authorities by the District Registrar at the head quarters of the revenue district concerned;(d)the Inspector-General of Registration may issue executive instructions regarding the maintenance of accounts by registering officers in this behalf and the form in which the consolidated accounts for each quarter are to be forwarded to the Accountant-General, Tamil Nadu, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].(2)In the case of instruments which do not come into the hands of Registering Officers owing to the fact that they are not compulsorily registrable under section 17 of the [Indian Registration Act, 1908 (Central Act XVI of 1908)] [Now, short title changed as the Registration Act, 1908 (Central Act XVI of 1908).], the District Collector before whom any such instrument is produced under section 31 or 41 of the Stamp Act or who impounds any such instrument is produced under section 33 of the said Act, or receives a certificate of the duty and penalty paid in respect of any such instrument or the original of any such instrument under section 38 of the Act, shall keep an account of the duty paid in respect of each such instrument showing separately the duty imposed by the Stamp Act and the transfer duty and forward to the District Registrar of Assurances concerned within a period of one month after the close of each quarter, a quarterly consolidated account with the particulars in the case of each such instrument regarding the names of the executant and claimant, the date of execution, the nature of the transaction, the amount of consideration, the value of the property, or the amount secured by the mortgage, as the case may be, and description of the property situated within the limits of the City of Madurai.(3)If in any case it is impossible to recover the full duty payable on any instrument, then, only such portion of the duty realised on such instrument as in excess of the duty imposed by the Stamp Act shall be treated in the accounts referred to in this rule as transfer duty.
