(1)On presentation of the document the Registering Officer shall check as to whether the document has been classified correctly and shall verify online from bank's computer as to whether the amount mentioned in challan has actually been paid. He shall further examine that --(a)the enclosures required under law have been provided,(b)the challan and the stamp papers are genuine,(c)the document is admissible for registration under Act and the Rules,(d)the parameters of urban property given are prima-facie acceptable,(e)there is no inter-lineation blanks erasures or alterations in the document.Provided that till on-line computer connectivity is available the Registering Officer shall make alternative arrangement for cross verification of the deposits.(2)If the presentient chooses to present the document with stamp duty less than that permissible as per MVR the Registering Officer shall refer the case to the IRO exercising the delegated authority of the collector u/s 47-A of the Stamp Act.(3)If the Registering Officer is satisfied that the document is admissible under the Act and the Rules it satisfies all the requirements mentioned in sub rule (1) and the stamp duty has been paid as per Schedule 1-A of the Indian Stamp Act,1899 the digital photograph and the finger-prints of the parties and photograph and the thumb impression of the identifiers shall be captured on the back of the first page and if necessary continued on the back of the subsequent pages of the document.(4)The Registering Officer shall register the document if all the executants appear and admit their execution. He shall sign the endorsements of admissibility and endorsement u/s 52 58 and 60 in Form-3 in Appendix-A simultaneously and affix his signature on the front of each page of the document along with his seal.(5)Where all the executants do not appear the Registering Officer shall sign the endorsements except that required under Section- 60 with respect to the persons who have appeared. In such cases if the other executants appear and admit their execution within the time prescribed u/s 34 the Registering Officer shall at that later point of time sign the endorsements under Section-58 with respect to them after all executant's appearance and admission of execution by all executants shall also sign endorsement u/s 60. In such cases an additional sheet in Form-3 of Appendix-A shall be got generated through the computer for the use of Registering Officer.(6)The document so registered shall be forwarded to the computer operator and the enclosures shall be forwarded to the clerks responsible for their maintenance.(7)A consolidated gist of all endorsements in Form no-4 of Appendix-A shall be generated on the first page of the registered document below the impression of stamp or on the top of it if the document is on plain paper. The gist shall necessarily contain the name of the Registering Officer date of registration Book number and the page numbers of the Book on which the document has been registered.(8)The registered document shall be forwarded to the computer operator in-charge of scanning the document that shall scan the entire document and print a hard copy of the registered document.(9)The computer operator shall make an endorsement- 'scanned by me' on the last page of the document and shall put his signature and date as a proof that he has scanned the document. He shall also make a similar endorsement and sign it on the hard copy.(10)Each hard copy of the registered document shall be certified by the Registering Officer to be a true copy of the electronic record at the end of the day.
