(1)Every transfer of an occupancy holding or a portion or share thereof whether by sale, exchange or gift shall be made by registered instrument except in the case of a sale in execution of a decree or of a certificate signed under the Bihar and Orissa Public Demands Recovery Act, 1914 (B. & O. Act IV of 1914):Provided that the State Government may exclude, from the operation of this sub-section, any class of transfer of occupancy holdings in any Government estate of which rent is payable of this Section in such estates and prescribe fines or penalties for the infringement of such rules :Provided further that nothing in this Section shall be deemed to affect the provisions of the Mohammedan Law relating to gift, and in such cases of transfer the rules made under the first proviso shall have effect.
