Section 3(11) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(11)On receipt of the challan or bank draft, as the case may be, as proof of payment of the deficit amount of stamp duty, the registering officer shall, within ten days from the date of receipt of the said challan or bank draft, as the case may be, certify, by recording in such instrument that the proper stamp duty with which such instrument is chargeable, has been paid and register the instrument.[Provided that the provisions of sub-rule (1) to sub-rule (11) 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 Clause (2) of the Notification No. 1614-F.T., dated 5.10.2010, w.e.f. 5.10.2010.][3A. Manner of determination of market value when instrument is registered through the system of CORD. - When an instrument is registered through the system of CORD, the market value within the meaning of clause 16(B) of section 2 in relation to any land or any land with building or any flat used for residential or commercial or semi-commercial purpose, shall be determined in accordance with the provisions of rules 3B to 3E. ] [Rules 3A to 3E Inserted by Clause (3), ibid, w.e.f. 5.10.2010.]
