Section 5 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
5. Principles for determination of market value.
- The Collector shall as far as possible have also regard to the following points in arriving at the [***] [Omitted by Notification F. No. B-6-10-VSR-83, dated 31-3-1984.] market value :-(a)In the case of land-(i)classification of the land as dry, or wet and the like;(ii)classification under various categories in the settlement register;(iii)the rate of revenue assessment for each classification;(iv)other factors which influence the valuation of the land in question;(v)points, if any, mentioned by the parties to the instrument or any other person which require special consideration;(vi)value of adjacent land or lands in the vicinity;(vii)average yield from the land nearness to road and market, distance from village site, level of land, transport facilities, facilities available for irrigation in any form;(viii)the nature of crops raised on the land.(b)In the case of house sites :-(i)the general value of house sites in locality;(ii)nearness to roads, railway station, bus route;(iii)nearness to market, shops and the like;(iv)amenities available in the place like public offices, hospitals and educational institutions;(v)development activities, industrial improvements in the vicinity;(vi)local rates, municipal or other taxes to which such house site may be subject and valuation of site with reference to taxation records of the local authorities concerned;(vii)any special feature having a special hearing on the valuation or the site; and(viii)any special feature of the case represented by the parties.(c)In the case of buildings :-(i)type and structure;(ii)locality in which constructed;(iii)plinth area;(iv)year of construction;(v)kind of material used;(vi)rate of description;(vii)fluctuation in rates;(viii)any other features that have a bearing on the value;(ix)Local rates, municipal or other taxes to which such building may be subject and valuation of building with reference to taxation records of local authority concerned;(x)the purpose for which the building is being used and the income, if any, by way of rent per annum secured on the building; and(xi)any special feature of the case represented by the parties;(d)Properties other than lands, house sites and building ;-(i)the nature and condition of the properly;(ii)purposes for which the property is being put to use; and(iii)any other special features having a bearing on the valuation of the property;
