Section 10 in Bihar Instruments Valuation Rules, 1991
10.
Procedure to be followed under Section 47(a)(i), (ii) of the Act on receipt of the reference:(a)In the matter of instruments which are referred by the Registering Officer to the Collector under Section 47(a)(i) of the Act for determination of the market value or the instruments called for by the Collector under Section 47(a)(3) of the Act - notice will be given to the following persons by the Collector in Form II or III (as the case may be) appended to the Rules -(i)Every executant. - by whom the instrument is executed.(ii)Every claimant. - in whose favour the instrument is executed.(b)Through the above notice the parties or the persons concerned will be directed by the Collector to file their representation and adduce evidence regarding the value of the property.(c)If the Collector considers it necessary he may record the statement of any person to whom the notice is given under sub-rule (a).(d)For the purpose of enquiry the Collector -(i)may call for information or record from any officer of a Government Office or Officer of autonomous bodies.(ii)may examine any Government Official or Authority and record their statements.(iii)may inspect properties after giving notice to the parties concerned.
