(1)The jurisdiction of a Sub Registry office shall be on the basis of mouzas specified by revenue thanas revenue circles and the district.(2)The sub registry office situated at the District headquarter and amalgamated with the office of the Registrar shall be known as District Sub Registry office.(3)The state government in public interest by notification may: -(i)remove a Sub Registry office from one place to establish it at other place or,(ii)create a Sub Registry office at any place if so required.Chapter - II 4. Registration of documents.(1)The registration of the documents shall be done through a computerized process using software prescribed by the Department of Registration.Provided that manual registration may continue till computerized registration process does not start in a registration office.Provided further that after the registry office adopts computerized process of registration manual registration shall not be undertaken in any circumstance.(2)The stamp duty registration fee and all other payable fees shall be paid by the parties through the Challan prescribed in Form no-1 of Appendix-A.(3)District level Society specially created for this purposes and headed by the Collector-cum-District Registrar ex-officio shall undertake financial aspects of computerization activity. Inspector of Registration offices (IRO) of the concerned Division and all Registering Officers in the district shall be its ex-officio members. District sub Registrar will be its ex-officio member-Secretary. The IRO shall be ex-officio vice-chairman of the executive committee of the society.(4)A society shall be registered at the State level for technical support and guidance to the district level societies. The Assistant Inspector General of Registration in-charge of computerization shall be its Member-Secretary.(5)The State level society shall be responsible for maintaining the software procured by the state government for use in the computerized process of registration. No other software shall be utilized for the registration process.(6)A service charge shall be charged for each page of the document registered by the district level society at the rate decided by the Department of Registration from time to time. The expenses on hardware consumables and other incidental items shall be met from the amount collected as service charge. The remaining amount shall be transferred to a State level society for meeting the objectives of the State level society and the District level societies:Provided that there may be different service charges for different districts.(7)The hardware for computerized registration system shall be procured on hire basis by the District level society under the overall guidance of the State Level society:Provided that it will be permissible to purchase occasional hardware for augmenting the efficiency of system taken on hire basis.(8)Service charge shall also be deposited by the parties in the bank account of the District level society through the composite challan mentioned in sub-rule (2) above.
