Section 11(9) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(9)The person by whom the stamp duty is payable under section 29 or his authorised agent, shall furnish the original copy of the receipted challan, or the bank draft, as proof of payment of the deficit amount of stamp duty and interest, if any, and also the original instrument to the concerned registering officer and thereupon, the registering officer shall, within fifteen days from the date of receipt of the challan or bank draft, as the case may be, and the original instrument, certify by recording in such instrument the proper stamp duty and interest, if any, as ordered by the revisional authority under sub-rule (6) has been paid. Such certificate shall be copied in the appropriate register book where the instrument has been registered and shall be authenticated by the concerned registering officer and the instrument shall be returned to the person who furnished the same.
