Section 11(10) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(10)If the market value of the property as revised by the Chief Controlling Revenue Authority under sub-rule (6) is less than the amount for which stamp duty has been paid [under sub-rule (7) of rule 5 or rule 5A] [Substituted by clause (8)(d), ibid, w.e.f. 5.10.2010, for 'under sub-rule (7) of rule 5'.] or under sub-rule (2) of rule 10, as the case may be, the Chief Controlling Revenue Authority shall order refund of the excess stamp duty so paid together with interest paid on such excess amount, if any, and mark copies of such order to the concerned registering officer and Treasury Officer concerned. The concerned registering officer shall prepare and endorse the bill and arrange for the refund of excess amount of stamp duty and interest, if any paid, within ninety days from the date on which the order of the Chief Controlling Revenue Authority is passed.
