Section 4(4) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
(4)The Collector may for the purpose of enquiry :-(a)call for any information or record from any public office, officer or authority under the Government or the local authority;(b)examine and record statement of any member of the public officer, or authority under the Government or the local authority; or(c)inspect the property after due notice to the parties concerned.
