Section 3C(7) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(7)In determining the market value of larger plot in any area in West Bengal, the depreciation in the land value may be allowed considering the quantum of land at such rate as may be determined by the Inspector General of Registration and Commissioner of Stamp Revenue, West Bengal, in consultation with the appropriate District Registrar and communicated to all the registering officers.
