Section 5(9) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(9)Where the Collector, upon hearing under sub-rule (4), finds that the market value of property as set forth in the instrument is correct and the proper stamp duty has been paid thereon, he shall, within fifteen days from the date of order that he passed in connection with determination of such market value direct, the registering officer to certify by recording in the instrument that the proper stamp duty has been paid and send a copy of such order to the person by whom the stamp duty is payable under section 29.
