Section 8 in Bihar Instruments Valuation Rules, 1991
8.
(a)Instruments, in which the value set forth is less than the minimum value fixed by the Collector shall be referred by the Registering Officer to the Collector at the time of admission for fixation of market value.(b)The Registering Officer shall refer such instruments to the Collector along with Form I referred to in the Appendix of the Rules and maintain one copy of the form in his office as a record.
