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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(4) in Bihar Registration Rules, 2008

(4)Following books and registers shall be maintained manually also:--
(a)Book I III and IV,
(b)Catalogue Register (in form no-1 in Appendix-E),
(c)CD Register (in Form no-4 in Appendix- E ),
(d)Fee Book (in Form no-5 in Appendix- E),
(e)Book II (in Form no-5 in Appendix-A),
(f)Register for searches and copies (in Form no-3 in Appendix-E),
(g)Visit and commission Register (in Form no-6 in Appendix-E),
(h)Register of reference of documents u/s 47-A (in Form no-7 in Appendix-E,) and register of impounding of documents u/s 33 of the Indian Stamp Act 1899(in Form no-8 in Appendix-E),
(i)Cash Book (in Form no-9 in Appendix-E),
(j)Pending Register (in Form - 11 of Appendix - E),
(k)Stock book of furniture and other non-perishables items (in Form no- 12 (1) of Appendix- E),
(l)Stock Book of Perishable and consumable items (in Form no- 12 (2) of Appendix-E).
Explanation. - Their shall be separate stock books of perishable and consumables of District level society and Registering officers shall be responsible for ensuring that items purchased by the society are not entered in the book of the Registry office and vice versa.