Section 10(3) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(3)The person by whom stamp duty is payable under section 29, or his authorised agent, shall deposit the deficit amount of stamp duty together with interest, if any, in the same manner as referred to in [sub-rule (9) of rule 3 or rule 5A] [Substituted by clause (7)(b), ibid, w.e.f. 5.10.2010, for 'sub-rule (9) of rule 3] and furnish the original copy of the receipted challan, or the bank draft, as proof of payment of the same to the concerned registering officer and thereupon, the registering officer shall, within fifteen days from the date of receipt of the challan or bank draft, as the case may be, certify by recording in such instrument that proper stamp duty has been paid and register the instrument
