Section 3 in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
3. Facts to be set forth in an instrument.
- In the case of an instrument relating to immovable property chargeable with an ad-valorem duty, the following particulars shall also be fully and truly stated in the instrument in addition to the market value of the property, namely: -(A)In the case of agricultural land :(1)Revenue estate, Khasra number and area.(2)Minimum price notified by the Government for valuation.(3)Land use.(B)In the case of non-agricultural land :(1)Area of land in square metres.(2)Minimum price fixed by the Government, if any.(3)Land use.(C)In the case of buildings :(1)(i)Total covered area with open land, if any, in square metres [sq. mtr.](ii)Plinth area in Sq. Mtr.(2)(i)Number of floors with covered area of each floor in square metres.(ii)Lift provided or not (wherever applicable).(3)Type of Construction, i.e. Pucca, semi-pucca or kutcha.(4)Year of construction:(5)DDA/CGHS colony or private colony.(6)(a)Status of building, whether located in commercial or non-commercial area.(b)In case of commercial building, the per square metre monthly rent of the covered area.(7)Location (mention the area or specific land marks which will help in locating the building).
