5. Making of entries of registration of alienation or transfer in the patta pass book.
(1)No document relating to transfer of any land by sale, gift, mortgage exchange, settlement or otherwise shall be registered by the registering authority, unless the patta pass book relating to such land is produced before such registering authority.(2)No document referred to in sub-section (1) shall be registered by the registering authority, unless the person liable to pay the registration fees also pays to the registering authority such fees as may be prescribed for making necessary entries relating to such transfer in the patta pass book. On the registration of such document and after making necessary entries in the patta pass book, the registering authority shall make a report of such registration, and also send a certified extract of the said entries to the Tahsildar.(3)On receipt of the certified extracts of the entries relating to such transfer, the Tahsildar shall cause necessary changes to be carried out in the Register of Patta Pass Book maintained by him and shall also cause necessary changes to be carried out in the patta pass book already issued under section 3, or as the case may be, issue a new patta pass book, after sub-division, if necessary, within such time and on collection of such fees, as may be prescribed.
