Section 5(3) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(3)The Collector may, if he thinks fit for the purpose of enquiry, -(a)call for any information, report or record from any public, officer or authority under the Central Government, or the State Government, or any local authority, or local body, or any person who has, in his opinion, knowledge with respect to valuation of property;(b)examine any information, report, or record referred to in clause (a);(c)examine the' order of the registering officer referred to in sub-rule
