Section 2(1) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(1)In these rules, unless the context otherwise requires,-(a)"the Act" means the Indian Stamp Act, 1899 (2 of 1899);(b)"agency bank" means any bank which serves as the agency bank to perform the functions of the Government Treasury of the sub-division within which the office of the registering officer is located;(c)"appropriate District Registrar means the Registrar appointed under section 6 of the Registration Act, 1908 (16 of 1908) of a district within which the property, or a portion thereof, which is the subject-matter of an instrument is situated;(ca)[ "archival" means entering data including images on the electronic storage media such as the Compact Disc (CD), the tape, the hard disc and the like, with the intention of preserving the same for long periods and includes retrieving of such data for re-archival] [Clause (ca) inserted by Clause (1)(a) of the Notification No. 1614-F.T., dated 5.10.2010, w.e.f. 5.102010.](d)"authorised agent" means,-(i)a person holding a power of attorney authorising him to act on behalf of his principal, or(ii)an agent empowered by a written authorisation of his principal;(e)"Chief Controlling Revenue Authority" means the Chief Controlling Revenue Authority appointed by the State Government;(ea)[ "Computerization of Registration of Documents (CORD)" means the software designed for performing the various functions associated with the act of registration of a deed through electronic devices to ensure speedy delivery of registered deed or documents to the members of the public presenting the deeds for registration; [Clauses (ea) to (eh) Inserted by clause (1)(b), ibid, w.e.f. 5.10.2010.](c(cb) "Compact Disc (CD)" means an electronic storage device on which data and images may be stored in an electronic digital form;(ec)"Compact Disc (CD) writer" means an electronic device used to copy data available in digital form on an electronic storage device, in a Compact Disc (CD);(ed)"Data Entry Operator" means the employee entrusted with the work of entering all particulars of an instrument in the system of the Computerization of Registration of Documents (CORD) software with the help of a computer and includes an individual engaged by the private partner concerned as per agreement between the Government and the said private partner;(ef)"employee" means the person employed or engaged by the State Government in the registration office where the registration of deeds or documents is being done through the system of the Computerization of Registration of Documents (CORD):(eg)"hard ware" includes the electronic devices, such as Computers, scanners, printers, Compact Disc (CD) writers, etc. which are used to capture, store and process data in a digital form;(eh)"imaging" means the process of scanning the documents and managing the storage, classification and includes retrieval of electronic digital images so generated;](f)"registering officer" means the registering officer appointed under the Registration Act, 1908 (16 of 1908);(fa)[ "requisition forms" means the forms appended to Appendix V of the West Bengal Registration Rules, 1962;] [Clause (fa) Inserted by Clause (1)(c) of the Notification No. 1614-F.T., dated 5.10.2010, w.e.f. 5.10.2010.](g)"section" means a section of the Act.(ga)[ "scanner' means an electronic device used in conjunction with a computer and a suitable software to convert documents on paper into electronic digital images to be stored on electronic media and retrieved when required and the words "scanning" and "scanned" shall be construed accordingly; [Clauses (ga) to (gc) Inserted by Clause (1)(d), ibid, w.e.f. 5.10.2010.](gb)"software" includes a set of computer programmes or coded instructions given to the computer system to enable such computer perform different predetermined functions and to generate the desired output;(gc)"standard user-charges" means the user-charge of the fees in addition to the registration fees as determined by the State Government to be paid by the members of the registrant public for registration of an instrument through the system of Communization of Registration of Documents (CORD) software;]
