Section 7 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
7. [ Order determining the market value. [Substituted by Notification F. No. B-6-10-VSR-83, dated 31-3-1984.]
(1)The Collector shall :(i)after considering the objections and representations received in writing from the person to whom notice under sub-rule (2) of Rule 4 has been issued and those urged at the time of the hearing.(ii)after examining the records before him; and(iii)after a careful consideration of all the relevant factors and evidence placed before him, pass an order, determining the market value of the properties and the duty payable on the instrument, communicate the order to the parties and take steps to collect the difference in the amount of stamp duty, if any.(2)A copy of the order shall be forwarded to the Registering Officer concerned for his record.]
