Section 5(1) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(1)On receipt of a reference from the registering officer under sub-rule (1) of rule 4, the Collector shall issue a notice in Form VIII, within thirty days from the date of receipt-(a)to every person by whom, and(b)to every person in whose favourthe instrument has beer executed, and inform him the receipt of reference and ask him to submit to him his objections, if any, in writing to support that the market value of the property has been truly and fully set forth by him in his instrument.
