Section 5 in Delhi Stamp (Prevention of Undervaluation of Instruments) Rules, 2007
5. Statement of market value to be furnished to the Registering Officer.
(1)The party presenting an instrument relating to immovable property chargeable with an ad-valorem duty shall submit along with the instrument a statement in duplicate in Form A.(2)The Registering Officer may call for any additional information from the concerned parties or call for and examine any record maintained by a public officer or authority.(3)The Registering Officer shall forward one copy of the statement in Form-A received by him under sub-rule (1) to the concerned Collector, whenever the reference is made to the Collector under Section 47-A.Explanation I.-If an instrument relates to different kinds of properties, the information asked for in respect of each such property shall be specified separately.Explanation II.-If an instrument covers more than one immovable properties situated at different places; the value of each such property shall be specified separately.
