(1)The parties shall be at liberty to get their documents prepared either on Stamp paper or on plain A-4 size paper of the standard of Royal Executive Bond paper. All enclosures maps and plans shall also be in the size of A-4 size Bond Paper.(2)Section 68-A(2) of the Act provides for the document writing by the advocates pleaders and mukhtars in addition to by the document writers licensed for this purpose. The parties shall also be at liberty to draw up their documents themselves.Explanation. - The Registration Department may also make standard formats available to the public for commonly used instruments either directly or through some agency.Chapter - III 7. Presentation of documents.(1)The document shall before being presented before the Registering Officer u/s 32 be placed along-with its enclosures and the party's copy of the challan of payment before the computer operator authorized for this purpose. The computer operator shall enter data as required in Appendix--B of these Rules and check the availability of enclosures as required in Appendix- C and shall process it through the software provided for this purpose.(2)The computer operator shall on one hand generate a draft memo of presentation for the assistance of the presentient and on the other hand shall generate a draft of endorsements required by Registering Officer for his assistance.(3)The memo of presentation shall be in the form as mentioned in Appendix-B of these Rules and shall clearly indicate the stamp duty registration fee and other fees required under law to be paid by the parties for registration as also the amount actually paid by the parties.(4)If the amount paid by the parties is less than the amount to be paid under law the memo of presentation shall indicate the deficient amount and the party shall be expected to pay it again in the bank in the same manner as prescribed in sub-rule (1). In such cases on presentation of the supplementary challan as a proof of payment of the remaining amount the computer operator shall enter the same and generate fresh memo of presentation for the party.(5)The operator shall return the memo of presentation along with the document and its enclosures to the party for presentation before the Registering Officer u/s 32 of the Act. The presentient shall sign the memo of presentation and present the document along with it to the Registering Officer.(6)The Registering Officer shall cause a receipt generated under Section- 52 of the Act in Form--2 of Appendix--A and be provided to the presentient from the computer operator.
