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State of Punjab - Act

The Punjab Stamp (Dealing of under-valued Instruments) Rules, 1983

PUNJAB
India

The Punjab Stamp (Dealing of under-valued Instruments) Rules, 1983

Rule THE-PUNJAB-STAMP-DEALING-OF-UNDER-VALUED-INSTRUMENTS-RULES-1983 of 1983

Published on 28 December 1983
Commenced on 28 December 1983
[This is the version of this document from 28 December 1983.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Stamp (Dealing of under-valued Instruments) Rules, 1983Published vide Notification Legislative Supplement Part 3 dated 28.12.1983 Page 523-528.

1. Short title.

- These rules may be called the Punjab Stamp (dealing of under-valued Instruments) Rules, 1983.

2. Definitions.

- In these rules, unless the context otherwise requires :-

(a)"Act" means the Indian Stamp Act, 1899 (Central Act No. 2 of 1899);

(b)"authorised agent" means a person duly authorised by written authority under the hand of his principal to act on his behalf;

(c)"Form" means a Form appended to these rules;

(d)"Registering Officer" means the Registering Officer appointed under the Registration Act, 1908 (Central Act 16 of 1908) ; and

(e)"section" means a section of the Act.

(f)[ "commercial premises" means any premises wherein any business, trade or profession is carried on for profit and includes journalistic or printing establishment and premises in which business of banking, insurance, stocks and shares, brokerage or produce exchange is carried on or which is used as hotel, restaurant, boarding or eating house, theatre, cinema or other place of public entertainment or any other place which the Government may, by notification in the Official Gazette, declare to be a commercial establishment for the purposes of these rules ; [Added vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.]

(g)"industrial premises" means any premises being used for industrial purposes ;

(h)"rural area" means the area falling out of urban limits ;

(i)"urban area" means area falling within the limits of a Municipal Corporation/Municipal Committee/Nagar Panchayat/Municipal Council.]

3. [ Description of land/property to be included in the instruments. [Substituted by Punjab Govt. Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002.]

- The following description of agricultural land, non-agricultural land, gardens and buildings, as the case may be, shall be inserted in the instrument of transfer presented for registration, namely:-

(1)In case of agricultural land, -

(a)Khasra Number/Khewat/Khatauni Number of latest Jamabandi area and location,

(b)Kind of land (chahi, barani, banjar etc.)

(c)If under cultivation, whether sown once or more than once in a year.

(d)Whether falling in urban or rural area.

(e)Minimum market price fixed by the Collector.

(2)In case of non-agricultural land, -

(a)Khasra No./Khewat/Khatauni No. of latest jamabandi/plot Number area and location of land.

(b)Whether falling in urban or rural area.

(c)Purpose for which the land is being used presently.

(d)Minimum market price fixed by the Collector.

(3)In case of Gardens, -

(a)Khasra No./Khewat/Khatauni No. of latest jamabandi area and location of land.

(b)Number of trees, kind, size and age.

(c)Whether falling to urban or rural area.

(d)The amount of average income per year derived during the last three years.

(e)Minimum market price fixed by the Collector.

(4)In case of Buildings, -

(a)Name/Number of building, total area, constructed area and open area.

(b)Whether the building is used as Industrial/Commercial/Residential premises.

(c)Number of storeys and area of each storey.

(d)Whether the constructions is of mud or cement, concrete of R.C.C. and year of construction.

(e)Type of construction, concrete, pucca bricks or other material.

(f)Annual rent, if given on rent.

(g)Amount of Annual House Tax, if assessed.

(h)Nature of Economic, Industrial, Developmental activity being run in the building.

(i)Minimum market price fixed by the Collector.

The description of land/property shall also be stated in Form 1 (in duplicate) appended to these rules and it shall be attached to the instrument presented for registration.][3A. Procedure to be adopted for fixation of minimum value of land/property. - The Collector of district shall in consultation with Committee of experts consisting of officers of the department of Public Works (Building and Road), Department of Revenue and Rehabilitation, Punjab Urban Development Authority, Department of Local Government, Department of Rural Development and Panchayats Department of Horticulture/Forest/Town Planning/Industries or any other department as may be found desirable, fix the minimum market value of land/properties, located in his district, locality- wise and category-wise and convey the same to the Registering Officer(s) for the purposes of levying of stamp duty on instruments of transfer of any property. The value of agricultural land will be fixed per acre/per bigha whereas for other lands/properties, it will be fixed per Marla, per square yards/per square feet/per square metre keeping in view the following factors :-

(a)In case of agricultural land, -

(i)Classification of land.

(ii)Source of irrigation.

(iii)Distance from roads, Bazars, Bus Stand, Railway Station, Factories, Educational Institutions, Hospitals, Government Offices and shopping complexes.

(iv)Situation of land like urban/rural.

(v)Number of crops per year sown.

(vi)Any other special feature having bearing on valuation.

(b)In case of non-agriculture land, -

(i)Distance from Roads, Bazars, Bus Stand, Railway Station, Factories, Educational Institutions, Hospitals Government Offices and Shopping Complexes.

(ii)Situation of land like urban/rural.

(iii)Purpose for which the land is being used presently

(iv)Any other special features having bearing on the valuation.

(c)In case of buildings, -

(i)Type of construction, i.e. concrete, pucca bricks or other material.

(ii)Year of construction.

(d)In case of gardens, -

(i)Kind of land.

(ii)Source of Irrigation.

(iii)Cost of trees, according to their kind, value, size and age.

(iv)Income being derived out of the garden.

(v)Whether situated in urban or rural area.

(vi)Any other special features having bearing on the valuation.

Note :- The list of factors given above is only indicative and not exhaustive.The rates so fixed, will be revised by the Collector, once a year as far as possible in the month of March and to be effective from first April of each year or after one month of its fixation. Copies of rates so fixed/revised shall be made available by the Collector to the Government, Inspector General of Registration, Punjab, Commissioners of Divisions, Sub-Divisional Magistrates and the Registering Officers concerned. The Registering Officers will display the rate lists on the notice board for the information of general public. The value of land/properties so fixed/revised shall be deemed to be the price, which it would have fetched if sold in public auction.] [Inserted vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.]

4. Assessment of duty.

- On receipt of reference under sub-section (1) of section 47-A, the Collector shall serve on the person liable to pay the duty a notice in [Form 1-A] [Substituted for 'Form 1' vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.], requiring him on a date and at a place to be specified therein either to attend in person or through an authorised agent and to produce or to cause to be produced any evidence on which such person may rely in his support.

(2)The Collector, after taking such evidence as the person liable to pay the duty may produce and after making such enquiry as he may deem proper, shall determine the value of the property or the consideration, as the case may be, assess the amount of deficit duty recoverable from such person.

(3)If the person liable to pay the duty fails to attend in response to the notice served under sub-rule (1), the Collector shall proceed ex- parte and assess the deficient amount of duty, If any, to the best of his judgement.

5. Recovery of duty.

(1)The Collector shall issue a notice in Form 2 to the person liable to pay duty directing him to pay into Goverment Treasury the deficient amount of duty and furnish a copy of receipted challan showing the payment of such amount of duty by such date as may be specified in the said notice :-Provided that the date to be specified in the notice shall not be less than thirty days from the date of service of such notice :-Provided further that the Collector may, for reasons to be recorded, in writing, extend the date of such payment :Provided further that when a person has presented an appeal under sub-section (4) of section 47-A the Collector may treat such person as not being in default so long as the appeal remains pending.

(2)A person making payment in compliance with a notice issued under sub-rule (1) shall be deemed to have made the payment and the challan from the Government Treasury shall constitute a good and sufficient discharge of liability of such person and the Collector shall, in such a case make an endorsement on the instrument to the effect that stamp duty has been duly paid.

(3)The deficient amount of stamp duty which remains unpaid after the date specified in the notice issued under sub-rule (1) or on the expiry of the date extended subsequently, shall be recoverable in the manner provided under section 48.

6. Maintenance of Register.

- The reference received by the Collector under sub-section (1) of section 47-A and dealt with in accordance with the provisions of these rules shall be entered in a register to be maintained in Form 3.

7. Communication of order.

(1)The Collector shall send a copy of the final order passed by him to the registering officer concerned alongwith the instrument, which was referred to him under sub-section (1) of section 47-A.

(2)On receipt of order under sub-rule (1), the Registering Officer shall enter the particulars of the case in a register to be maintained by him in Form 4.

8. Appeal.

- The Memorandum of appeal preferred under sub-section (4) of section 47-A shall be signed by the appellant or his authorised agent and may be presented in person or through his authorised agent in the Court of the [Commissioner] [Substituted for 'District Judge' vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.].

9. Summary rejection of appeal.

- The [Commissioner] [Substituted for 'District Judge' vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.] may reject an appeal summarily in case the appeal in not preferred in time or the Memorandum of appeal is not prepared or presented in accordance with the provision of these rules, or for other reasons to be recorded in writing :Provided that before an order rejecting an appeal is passed the appellant shall be given a reasonable opportunity of being heard.

10. Hearing of appeal.

(1)If the appeal is not summarily rejected under [rule 9] [See Legislative Supplement Part III dated 14.9.1984, P. 501.], the appellate authority shall fix a day and place for hearing the appeal and may from time to time adjourn the hearing.

(2)The appellate authority may before disposing of an appeal, make such further enquiry as it may think fit or cause further enquiry to be made by the Collector.

(3)The appellate authority shall not enhance the assessment unless the appellant has had a reasonable opportunity of showing cause against such enhancement.

(4)If the order on appeal is likely to affect adversely any person other than the appellant, such other person shall also be given a reasonable opportunity of being heard before passing such an order.

11. Hearing in the absence of parties.

(1)If on the date fixed for hearing of appeal or on any other date to which the hearing may be adjourned, the appellant does not appear either in person or by his authorised agent, the [Commissioner] [Substituted for 'District Judge' vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.] may dismiss the appeal or may decide it on merits.

(2)When the hearing of an appeal is completed, the [Commissioner] [Substituted for 'District Judge' vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.] shall pass his order, in writing, under his seal.

12. Order on appeal to be communicated to the officer concerned.

- A copy of the order on appeal shall be sent to the Collector whose order forms the subject matter of appeal.[Form 1] [Inserted vide Punjab Government Notification No. G.S.R.30/C.A.2/1899/Ss. 47-A and 75/Amd.(2)/2002. dated 23.8.2002.](See rule 3)(Strike out whichever is not applicable)

1	Office of the Registrar/Sub-Registrar/Joint Sub-Registrar	--------------------------------
2	Name and address of the vender	--------------------------------
3	Name and address of the vendee	--------------------------------
4	Situation of property (whether urban or rural)	--------------------------------
5	Name of the nearest road to property, its width andapproximate distance in metres/kilometers.	--------------------------------
6	Distance of property from Railway Station, Bus Stand,Public Office, Hospital, Factories and Educational Institutions.Give distance in Metres/Kilometres of any one, which is nearestto property	--------------------------------
7	Nature of Economic, Industrial, Developmental activity, inthe sub-territory, in which property is situated	--------------------------------
8	Any other special features having bearing on the valuation	--------------------------------
9	Details of agreement executed for the property undertransfer, if any	--------------------------------
10	Amount of consideration of property under transfer, shown inthe deed	--------------------------------
11	Appropriate market value of the property	--------------------------------

(1)In case of agricultural land, -

(a)Khasra Number/Khewat/Khatauni Number of latest Jamabandi, area and location;

(b)Kind of land (Chahi, Barani, Banjar);

(c)If under cultivation, whether sown once or more in a year;

(d)Minimum market price fixed by the Collector.

(2)In case of non-agricultural land, -

(a)Khasra Number/Khewat/Khatauni Number of latest Jamabandi/Plot No., area and location of land;

(b)Purpose for which the land is being used presently;

(c)Minimum market price fixed by the Collector;

(3)In case of Gardens, -

(a)Khasra No./Khewat/Khatauni No. of latest Jamabandi, area and location of land;

(b)Number of trees, kind, size and age;

(c)The amount of average income per year., derived during the last three years;

(d)Minimum market price fixed by the Collector;

(4)In case of Buildings, -

(a)Name/Number of building, total area, constructed area and open area;

(b)Whether the building is used as Industrial/Commercial/Residential premises;

(c)Number of storeys and area of each storey;

(d)Whether the construction is of mud or cement, concrete of R.C.C. and year of construction;

(e)Type of construction, concrete, pacca bricks or other material;

(f)Annual rent, if given on rent;

(g)Amount of Annual House Tax, if assessed;

(h)Nature of Economic, Industrial, Developmental activity being run in the building;

(i)Minimum market price fixed by the Collector;

Signatures of Vendee	Signatures of Vender
Date	Date

I/We do hereby solemnly affirm and declare that the information given above is true to my information and belief.

Signatures of Vendee	Signatures of Vender"
Date	Date

Form 1-ANotice [See sub-rule (1) of rule 4]ToShri ______________________________ son of _____________________________ Village ____________________________ Post office _________________________ Tehsil _________ and District ___________Whereas it is alleged that instrument of _________________ relating to ____________of property situated in the Village __________________ Thana______________ which purports to have been executed by you on ___________ and registered in the office of the registering officer of ___________________ on_____________________ on a lesser valuation of property, you are hereby directed to appear before the under-signed in person or by a duly authorised agent on the _____________ day of ________________19_____ at _________________ in the forenoon to answer the claim and as the date fixed for your appearance is appointed for the final disposal of the case, you must be prepared to produce on that day all witnesses upon whose evidence and all the records and documents upon which you rely in support of you evidence.Take notice that in default of your appearance on the day before mentioned, the case will be heard and determined in your absence.Given under my hand and the seal of the court this the ________________ day of ________________Office seal.Place_____________Date _____________Signature______________________Collector ________________District.Form 2Notice [See sub-rule (1) of rule 5]ToShri ______________ son of _____________ Village _____________ Post office ________ Tehsil ______________ and Distrtict ____________

1. Take notice that a sum of Rs. _____________ has been determined as the deficit amount of duty payable by you under section 47-A of the Indian Stamp Act, 1899 (Central Act No. 2 of 1899).

2. You are required to pay the above amount into the Government Treasury at _______ under the head [30-Stamps and Regulation - (c) Stamps - Non- judicial] [See Legislative Supple. Part III dated 14.9.1984, P. 501.] on or before and to produce necessary receipted copy of challan in proof of payment before the undersigned not later than _ failing which the said sum of Rs. ______ will be recovered from you in the manner as provided in section 48 of the said Act.

3. If you are dissatisfied with my order you may present an appeal to the District Judge within 30 days from the date of receipt by you of the said order.

Officer SealSignature______________________Place_____________ Date _____________Collector ________________District.Form 3(See rule 6)

Serial No.	Date of receipt of the instrument in theCollector's office	Designation of officer forwarding the instrument	Nature of instrument
1	2	3	4
	Rs.

Value of transaction	Date of instrument	Name of Executant	Date of order
5	6	7	8
	Rs.

Value of the stamp paper which should havebeen used	\| Amount realised	Amount imposed
(a) Amount	(b) According to what schedule and article	Value of stamp paper on which instrument has beenwritten	Duty	Duty
9	10	11	12
Rs.	Rs.	Rs.	Rs.

Date of realisation	No. and date of Treasury Challan	Date of return of instrument	Remarks
13	14	15	16

Form 4(See rule 7)Name of Parties

Serial No.	Date of presentation of instrument	Nature of instrument	From
13	14	15	16

To	By whom presented	Amount of value or consideration	Stamp affixed	Date on which instrument was admitted toregistration
5	6	7	8	9
		Rs.

No. of the instrument and the Volume in whichregistered	Date on which instrument was sent to Collector	Date on which instrument was received back fromthe Collector.
10	11	12

Stamp determined	Date on which notice was issued to the party forreturn of instrument to him	Date of return of instrument	Remarks
13	14	15	16

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State of Punjab - Act