Section 2 in Rules For Collection Of Duties Secured In The Course Of Inspection
2.
(1)The notes of inspection under Section 73 shall be sent to the Head of office with a copy to the Head of the District Office, if the office inspected is subordinate to him, or with a copy to the Head of the Department concerned, if the office inspected is the District or Regional Office.(2)The first report of compliance shall be sent to the Inspector General of Registration and Stamps, immediately on receipt of the notes of inspection by the Head Office, with a copy of the Head of the District Office concerned, if the office inspected is subordinate to him or with a copy of the Head of the Department if the office inspected is a District or Regional Office.
