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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(4) in The M.P. Stamp Rules 1942

(4)[ Procedure for use of Pranking Machines. - (i) The Franking Machines may be used for franking impression of stamps on all kinds of instruments on which stamp duty is payable under the provisions of the Act.] [Inserted bv Notification No. (17)-B-4-55-CT-V, dated 14-8-1997.]
(ii)At the office of Collector of Stamps of all districts and offices of the Sub-Registrars, the Franking Machine shall be used excluding for impressing stamps bearing words as special adhesive stamp and the proper officer appointed under Rule 9 of these rules shall endorse his usual signature immediately under franked impressions of special Adhesive stamp in the same manner as provided in case of affixing the impressing of labels under sub-rule (2).
(iii)The Franking Machine shall be purchased and supplied by the Inspector General of Registration to the offices of Collector of Stamps of the districts and officers of the Sub-Registrars.
(iv)The Machines should be operated under strict control and supervision of the proper officer by an employee of the office of the Collector of stamps and in the offices of Sub-Registrar by the Sub-Registrar, as the case may be. The Machine shall be installed at a place in front of the proper officer or the Sub-Registrar only, as the case may be.
(v)Before using the machine, for the first time, it shall be authorisedly loaded and sealed by the Collector of stamps.
(vi)The Collector of stamp or the Sub-Registrar shall maintain a register in Form FM-1 about periodical loading in case of each machine separately and shall send returns in Form FM-2 weekly to the Deputy Inspector General of registration of his jurisdiction who shall send the consolidated return of his jurisdiction to the Inspector General of Registration every week. Each entry in Form FM-1 shall be authenticated by the Collector of stamps jointly with proper officer or the Sub-Registrar as the case may be.
(vii)The Collector of stamps of the District concerned shall take permission in writing from Inspector General of Registration in advance regarding periodical loading of the machine. The machine shall be loaded reloaded by the Collector of stamp only after receiving sanction from the Inspector General of Registration for such reloading. The entries in Form FM-1 in respect of each reloading shall be authenticated by the Collector of stamps jointly with the proper officer or the Sub-Registrar as the case may be. The Specific Order of the Inspector General of Registration for sanctioning reloading shall be mentioned against each entry in respect of such reloading. The sanction for reloading should be sought by the Collector of Stamps in such a manner that machine not remain idle for want of reloading for more than a weeks period.
(viii)
(a)The meter seal (of lead) shall be of Collector of Stamps and the proper officer or the Sub-Registrar as the case may be shall affix his wax seal also.
(b)The access code to the numeric lock of the Franking Machine shall be exclusively with the Collector of Stamps or the Sub-Registrar as the case may be who shall be responsible for non-disclosure thereof to any body else and who shall maintain an independent register with him in respect of each loading or re-loading about increasing of the amount.
(ix)The proper officer or the Sub-Registrar as the case may be shall ensure that the seals are not tempered with in any way by any of the officials or the machine is not handled in any manner by an unauthorised person.
(x)The plier for the seal shall be supplied to the offices of the Collector of Stamps simultaneously with the supply of machine, with the intention to ensure that the machine is brought into without delay. Such pliers will remain with the concerned officer and such officer shall be personally responsible for the misuse of the same.
(xi)The Collector of Stamp and the Sub-Registrar shall be responsible for the custody of the Machine installed in Collector of Stamps and Sub-Registrar office respectively.
(xii)A register in Form FM-3 shall be maintained by the concerning officer in which the meter reading of both the meters separately at the commencement of the day and at the close of the day will be noted. The difference between the reading will be the total amount collected in lieu of the impressions franked. One register shall be maintained for one machine.
(xiii)For daily use of the machine, the franking of the meter should be checked at 00 value and the opening reading invariably recorded in the register and also the date should be set before commencing the operation of machine in any spell of duty. In the same way of meter reading at the end of the duty hour should also be recorded in the register and authenticated by Collector of Stamps or by the Sub-Registrar as the case may be.
(xiv)The official when using the machine should maintain the accounting register issued to him. In case if different clerks deal with the same machine, each clerk should record in the register the meter reading at the commencement/close of his spell of duty and the amount shown in the meters during the spell should also be attested by the Collector of Stamps or the Sub-Registrar as the case may be.
(xv)The clerk who relinquishes duty should immediately hand over the amount realised by him to the proper officer or the Sub-Registrar, as the case may be under acquaintance for credit as receipt.
(xvi)The repairs of the machine shall be carried out by the manufacturer or his authorised dealer. A Register in Form FM-4 shall be maintained for this purpose. The meter reading at the time the machine gets out of order should be recorded in the register maintained. Re-loading of the meter after repair will be as per provision contained in clause (vii).
(xvii)The mechanic of the manufacturer or his authorised dealer should also make entries in his job card, in which he shall note the particulars of the machine repaired, nature of the repair carried out and the meter reading before and alter repairs, separately. These entries should be got attested by Collector of Stamps. At the same time the mechanic will also complete the entries in the Form FM-4 of the machine being maintained at the Collector of Stamps Office.
(xviii)Inspecting Officers shall in the course of their inspection tours; ensure that these rules are complied with and the supervising staff is vigilant in following them. They should record the result of inspection to their inspection notes.
FM-1 Register of Loading/Reloading
  (To be maintained at COS)
Make & Machine No..................................
User...............................................
Kind of Stamps authorised to be impressed..........
Date Opening Reading Amount Remitted Receipts Challan No.
(1) (2) (3) (4)
 
 
Amount Loaded Reading after Loading as in Column (5) Loading Officers Signature Operators/User Sign
(5) (6) (7) (8)
 
FM-2Subject. - Weekly return in respect of Sale of Stamps by use of Franing MachinesDuring the week starting from........................... and ending on.............. following kinds of stamps were sold by use of FM No...................at.......
FM No. Kind of Stamp Opening Reading Amount loaded during Week S.D. Realised Closing Reading
(1) (2) (3) (4) (5) (6)
 
Signature
FM-3 Register of daily Readings
Make & Machine No..................................
User...............................................
Kind of Stamps authorised to be impressed..........
Date Opening Reading Amount Loaded if any Total Amount (2 + 3) No. of Insts. Franked
(1) (2) (3) (4) (5)
 
S.D. Collected Closing Reading Signature of the Operating Clerk Signature of DSS/COS/VSR/SR
(6) (7) (8) (9)
 
FM-4 Register showing particulars of repairs made in the Franking Machine
Address of the place where the machine isinstalled Particulars of the Franking Machine Date on which information regarding defects inthe FM was received Name of the mechanic who attended repairs Date on which the mechanic was deputed and themachine was repaired
(1) (2) (3) (4) (5)
 
Reasons for delay in repairs if any Meter reading before the machine was repaired Meter reading after the repairs Signature of the mechanic Signature of the DSS/COS
(6) (7) (8) (9) (10)
 
Certificate of fitness after repairs (and putting to use) of the Franking Machine used for franking stamps for payment of stamp duty