Section 2 in The Punjab Registration (Punjab Amendment) Act, 1994
2.
In the Registration Act, 1908, in its application to the State of Punjab after section 80, the following sections shall be inserted, namely :-"80A. (1) If during any proceedings under section 47-A of the Indian Stamp Act, 1899, the Collector finds that the fee paid for registration of document under this Act is in deficit, he shall while determining the duty, by an order, also determine the deficient amount of fee and shall send a copy of the order so made to the concerned registering officer for the recovery of the amount of fee found so deficient from the person liable to pay the deficient amount of duty under the said section 47-A in respect of such a document :Provided that no order determining the deficient amount of fee shall be made after the expiry of a period of three years from the date of registration of the document.(2)An order of the Collector under sub-section (1) shall be deemed to be an order made by him under section 47-A of the Indian Stamp Act, 1899.(3)Any amount recoverable under this section, may be recovered as arrears of land revenue.
