Section 4 in U.P. Stamp (Valuation of Property) (Third Amendment) Rules, 2015
4. Amendment of Rule 5.
- In the said rules, in Rule 5 for sub-clause (ii) of clause (c) the following sub-clause shall be substituted, namely -"5. Commercial Building. - (i) In case of single unit shop and commercial establishment, value shall be determined by adding minimum value of land whether covered by construction or not, and the value of the constructed area of each floor of the building calculated on the basis of rate fixed by the Collector under Rule 4.(ii)In case of shop and commercial establishment situated in buildings, other than single unit commercial building, value shall be determined by multiplying the minimum rate of carpet area fixed by the Collector under Rule 4 with the actual carpet area of the shop and commercial establishment.".
