Section 11(8) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(8)On receipt of a notice referred to in sub-rule (7), the person, who is liable to pay stamp duty under section 29 or his authorised agent, shall deposit the deficit amount of stamp duty together with an interest as referred to in sub-rule (7) into a Government Treasury or pay such amount by a bank draft drawn on any agency bank in favour of the concerned registering officer in the same manner as referred to in [sub-rule (9) of rule 3 or rule 5A] [Substituted by Clause (8)(c) of the Notification No. 1614-F.T dated 5.10.2010, w.e.f. 5.10.2010, for 'sub-rule (9) of rule 3].
