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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(1) in Bihar Registration Rules, 2008

(1)The Books and the Registers to be maintained as computer files and the manner and frequency of printing of those hard copies which are required shall be in accordance with following table:--
Sl. No Name of Register Frequency of generation of pdf file Hard copy of pdf file to be printed or not ? Frequency of printing of hard copy
1 2 3 4 5
1. Book I After about 600 pages No Record wise
2. Book III After about 100 pages " "
3. Book IV " " "
4. Book V Annually Yes Annually
5. Index I, II, III and IV " No No
6. Catalogue Register " Yes Annually
7. Fees Book (including stamp duty BT Act &service charge) Monthly No Daily
8. Pending Register Annually " No
9. Book II- Refusal Register (manual orders ofRegistering Officers entered in the computer) Annually " Case wise
10. Register of Power of Attorney " " "
11. Register for Searches and Copies Monthly " Application wise
12. Visit Register Annually " "
13. Register of reference of documents u/s 47-A andimpounding of documents u/s 33 of the Indian Stamp Act 1899 Annually " Case wise
14. Register of Finger prints/Thumb impression Monthly " No
15. Registers of documents received under Sec.17(2), Sale certificates and memoranda Annually " "
Explanation. - (1) Column 4 indicates that hard copy of pdf files of certain books and registers shall not be required to be printed. Column 5 indicates that some of these registers shall be prepared manually in folders by their printouts taken on case to- case basis.