Section 2 in The Indian Registration (Punjab Amendment) Act, 2004
2. Amendment of Section 80-A of Central Act 16 of 1908.
- In the Registration Act, 1908 (hereinafter referred to as the principal Act), in its application to the State of Punjab, in Section 80-A, for sub-section (1), the following sub-section shall be substituted, namely :-"(1) If during any proceedings under Section 47-A of the Indian Stamp Act, 1899, the Collector finds that the fee paid for registration of a document under this Act is deficient, he shall, while determining the duty, by an order, also determine the deficient amount of fee, if any, alongwith interest at the rate of twelve per cent per annum on such deficient amount, which shall be payable by the person liable to pay the fee from the date of registration of the document to the date of payment of deficient amount of fee and shall send a copy of the order so made to the concerned registering officer for the recovery of the amount of fee found so deficient and the interest on such deficient amount from the person liable to pay the deficient amount of duty under the said Section 47-A in respect of such a document :Provided that a person shall also be liable to pay penal interest at the rate of three per cent per annum on such deficient amount, if there was an intentional omission or lapse on his part in not setting forth the correct market value of such property :Provided further that no order determining the deficient amount of fee shall be made after the expiry of a period of three years from the date of registration of the document.".
