(1)On presentation of the document the Registering Officer shall check as to whether the document has been classified correctly and shall verify online from bank's computer as to whether the amount mentioned in challan has actually been paid. He shall further examine that --(a)the enclosures required under law have been provided,(b)the challan and the stamp papers are genuine,(c)the document is admissible for registration under Act and the Rules,(d)the parameters of urban property given are prima-facie acceptable,(e)there is no inter-lineation blanks erasures or alterations in the document.Provided that till on-line computer connectivity is available the Registering Officer shall make alternative arrangement for cross verification of the deposits.
