Section 6 in The U.P. Agricultural Credit Rules, 1975
6. Duty of the Sub-Registrar : Sections 9 and 25.
(1)After receiving the copies of document under sub-rule (5) of Rule 3, the Sub-Registrar shall check whether the document is duly stamped, and whether the document or its copies are free from defects. '(2)If the Sub-Registrar is of the opinion that the copies arc in order, he shall make necessary endorsements on both the copies of the document. The Sub-Registrar shall then cause one copy of the document to be filed in Book No. 1 prescribed under Section .51 of the Registration Act, 1908 and shall return the other copy to the Bank in the registered envelope supplied for the purpose.(3)If the Sub-Registrar is of opinion that the copies arc not in order, he shall follow the procedure specified in Section 9 (3).(4)Where the copy of the document is received back from the Sub-Registrar under Section 9 (3) on the ground that the document -(a)is not duly stamped, the bank shall get the deficiency made good by , annexing additional stamp paper to the original document and the additional stamp paper so annexed shall be cancelled by the bank so that it cannot be used again;(b)suffers from any defect arising out of an accidental slip or omission, the bank shall get the defects removed,and then, fresh copies of the document shall be prepared and sent to the Sub-Registrar in accordance with Rule 3 (5) within the lime allowed by Section 9 (3).
