Section 3E in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
3E. Forms for obtaining information regarding immovable property.
(1)Every registering officer shall obtain information in respect of any immovable property from the person in the appropriate form mentioned in Appendix V of the West Bengal Registration Rules.(2)Every registering officer may call for production of any document for the purpose of verifying whether all the facts and circumstances for determination of market value of the property which is the subject matter of the instrument has been truly set forth as mentioned in section 27 of the Act.]
