- In these rules unless there is any thing repugnant in subject or context -(i)"The Act" means The Registration Act 1908;(ii)"Appendix" means an Appendix to these Rules;(iii)"District Sub Registrar" means the Sub-Registrar at the district headquarter whose office is amalgamated with the office of the Registrar and having the powers of the Registrar delegated from time to time;(iv)"Registration officer" includes both a District Sub Registrar and a Sub-Registrar,(v)"Minimum Value Register" to be referred herein as "MVR" means the Guidelines register of minimum estimated value of land as prepared under the Bihar Stamp (Prevention of under-valuation of Instruments) Rules 1995 and Bihar Stamp (Prevention of Under Valuation of Instruments) (Amendment) Rules 2006 for implementation of Sec.. 47-A of the Indian Stamp Act 1899;(vi)"Computer" means computer as defined u/s 2(1)(i) of the Information Technology Act 2000;(vii)"Computer Operator" means an employee of the Registration Office State level Society and District level Societies BOT operator or Hardware supplier who works on computer under the instructions of the Registering Officer;(viii)"Computer system" means computer system as defined u/s 2(1)(l) of the Information Technology Act 2000;(ix)"Archival" means capturing data including images on the electronic storage media like CD DVD the tape the Hard Disk and the like with the intention of preserving the same for long periods and for retrieving in contemporary electronic system whenever required and includes re-archiving and includes preservation of Books and Fee Books prepared manually from hard copies;(x)"CD" or "Compact Disk" or "DVD" means an electronic record or electronic storage device on which data including images can be stored in an electronic digital form and may be transferred into contemporary electronic system;(xi)"electronic record" means data record or data generated image or sound stored received or sent in a form of microfilm or computer generated microfiche;(xii)"Hardware" means the electronic devices like Computer Scanner Printer CD DVD Web Camera Biometric Device and other devices used to capture store and process data in digital form and include generator and other devices for providing uninterrupted power supply to the system;(xiii)"Scanner" means an electronic device used in conjunction with a computer and a suitable software to convert documents on paper into electronic digital images to be stored on electronic media and to be retrieved when required and the words 'scanning' and 'scanned' shall be construed accordingly;(xiv)"Software" means a set of computer programmes or coded instructions given to the computer system to make the latter perform different predetermined functions and to generate the desired output and includes software for operating system and for managing database;(xv)"Web Camera" and "Biometric Devices" includes a digital camera for taking photographs in electronic digital images and finger print scanner respectively;(xvi)"PDF files" mean files generated on computer portable document format capable of not being tampered after being written;(xvii)"District level Societies" mean Societies registered under Societies Registration Act 1860 in each district for the purposes of supplying hardware meeting the expenditure of computerization activity and ensuring smooth functioning of computerized system of registration;(xviii)"State level Society" or "BISCORE" means the Society registered under Societies Registration Act 1860 at state level and headed by a state government official of rank not below that of the Secretary to the state government for the purposes of preserving and maintaining the Software used in the process of registration and for providing guidance and supervision to the District level Societies.
