Section 11 in Bihar Instruments Valuation Rules, 1991
11.
Order of determination of market value -(a)Considering the objections and representations received from persons to whom the notice is given under sub-rule (1) and (b) of Rule 9 -(i)after examining the records produced, and(ii)after carefully considering all factors and evidences adduced -the Collector shall pass the order of determination of market value and the stamp duty and shall inform the parties concerned and if there is any difference in the amount of Stamp. Duty shall take necessary action to recover the same.(b)A copy of the order passed by the Collector shall be sent to the Registering Officer.(c)After the deposit of the deficit Stamp Duty by the party concerned, a certificate of its being properly stamped shall be recorded by the Collector, on the instrument.(d)After the certificate of duty/properly stamped being recorded by the Collector, the instrument shall be returned to the Registering Officer concerned for necessary action.Form IStatement[See Rule 8(b) and 9(b)]
