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State of Bihar - Section

Section 40 in Bihar Registration Rules, 2008

40. Preservation and maintenance of Registers.

(1)The Books and the Registers to be maintained as computer files and the manner and frequency of printing of those hard copies which are required shall be in accordance with following table:--
Sl. No Name of Register Frequency of generation of pdf file Hard copy of pdf file to be printed or not ? Frequency of printing of hard copy
1 2 3 4 5
1. Book I After about 600 pages No Record wise
2. Book III After about 100 pages " "
3. Book IV " " "
4. Book V Annually Yes Annually
5. Index I, II, III and IV " No No
6. Catalogue Register " Yes Annually
7. Fees Book (including stamp duty BT Act &service charge) Monthly No Daily
8. Pending Register Annually " No
9. Book II- Refusal Register (manual orders ofRegistering Officers entered in the computer) Annually " Case wise
10. Register of Power of Attorney " " "
11. Register for Searches and Copies Monthly " Application wise
12. Visit Register Annually " "
13. Register of reference of documents u/s 47-A andimpounding of documents u/s 33 of the Indian Stamp Act 1899 Annually " Case wise
14. Register of Finger prints/Thumb impression Monthly " No
15. Registers of documents received under Sec.17(2), Sale certificates and memoranda Annually " "
Explanation. - (1) Column 4 indicates that hard copy of pdf files of certain books and registers shall not be required to be printed. Column 5 indicates that some of these registers shall be prepared manually in folders by their printouts taken on case to- case basis.
(2)The Registering Officer shall ensure that entries endorsements and necessary information required for maintaining all Books and Registers are entered in the computer every day.
(3)The printout of the information retrieved from them by the Registering Officer and certified by him shall be deemed to be true copy of the original record for the purposes of proving their contents under Indian Evidence Act.
(4)Following books and registers shall be maintained manually also:--
(a)Book I III and IV,
(b)Catalogue Register (in form no-1 in Appendix-E),
(c)CD Register (in Form no-4 in Appendix- E ),
(d)Fee Book (in Form no-5 in Appendix- E),
(e)Book II (in Form no-5 in Appendix-A),
(f)Register for searches and copies (in Form no-3 in Appendix-E),
(g)Visit and commission Register (in Form no-6 in Appendix-E),
(h)Register of reference of documents u/s 47-A (in Form no-7 in Appendix-E,) and register of impounding of documents u/s 33 of the Indian Stamp Act 1899(in Form no-8 in Appendix-E),
(i)Cash Book (in Form no-9 in Appendix-E),
(j)Pending Register (in Form - 11 of Appendix - E),
(k)Stock book of furniture and other non-perishables items (in Form no- 12 (1) of Appendix- E),
(l)Stock Book of Perishable and consumable items (in Form no- 12 (2) of Appendix-E).
Explanation. - Their shall be separate stock books of perishable and consumables of District level society and Registering officers shall be responsible for ensuring that items purchased by the society are not entered in the book of the Registry office and vice versa.
(5)The registers shall be preserved as classified in Appendix- F of these Rules.