66B. [ Procedure to be followed by the Collector in cases where the nature of instrument is not correctly determined. [Inserted by Notification dated 24-4-1991 (25-4-1991).]
- On receipt of an instrument under sub-section (1) or a reference or action, under sub-section (3) of section 47-C of the Act, the Collector shall issue notice to the person liable to pay the duty and to the claiment asking them to produce the original instrument and to show cause within 30 days from the service as to why he should not proceed to determine the correct nature of the instrument and realise the duty in confirmity of the same along with penalty under section 47-C of the Act.After expiry of 30 days the Collector shall summarily examine the matter considering the contention, if any, advanced on behalf of the registering officer or the person to whom the notice is issued. Where the Original instrument is not produced within 30 days after proper notice, the Collector shall impound its copy. After the conclusing of the enquiry the Collector shall make an order recording his findings together with the reason therefore. The summary enquiry shall be completed within a period of 3 months.]
