Section 145(4) in The Chhattisgarh Registration Rules, 1939
(4)When an agreement to sell, mortgage, etc., for a definite sum is executed and presented for registration and, ad valorem registration fee should be charged on such sum. A fixed fee of Rs. 5 only should be levied on the actual conveyance, mortgage, etc. subsequently tendered for registration, provided that the registration of the previous agreement has been proved to the satisfaction of the Registering Officer.
