The intimation under sub-section (2) of section 109 shall be sent by the Registering Officer to the Tahsildar in Form VI along with a pre-mutation sketch prepared in accordance with the directions issued by the State Government from time to time within a period of ten days of registration of a document. The Registering Officer shall cause the fee payable under sub-rule (4) of rule 3 deposited from the person acquiring a title or interest in land for mutation in land records and give the details thereof in Form VI. Copy of the intimation made in. Form VI shall also be given to the parties to the deed.
