Section 5(10) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(10)On receipt of the copy of the order referred to in sub-rule (9) from the Collector, the registering officer shall, within ten days from the receipt of such order, certify by recording in the instrument that in terms of the order of the Collector, proper stamp duty has been paid and register the document, if not already registered.[Provided that the provisions of sub-rule (1) to sub-rule (10) of this rule shall not be applicable in case an instrument is registered through the system of Computerization of Registration of Documents (CORD) software.] [Proviso added by clause (4) of the Notification No. 1614-F T., dated 5.10.2010, w.e.f. 5.10.2010.][5A. Inspection by the Collector after registration of the document through system of CORD software. - (1) The Collector on receipt of any information or after random checking of deeds selected through the CORD system or suo mote within five years from the date of registration of any instrument registered in CORD software system, has reason to believe that the market value of the property which is the subject matter of such instrument has not been truly generated from the CORD software, due to non-furnishing of particulars as required under rule 3E of these rules or for any other reason, he shall, in person,- [Rule 5A Inserted by clause (5), ibid, w.e.f. 5.10.2010.](a)inspect the property:(b)call for and examine any such instrument and any other document relating thereto,for the purpose of satisfying himself as to the correctness of market value of the property which was the subject-matter of such instrument.
