Section 12 in U.P. Stamp (Valuation of Property) (Third Amendment) Rules, 2015
12. Other information:
In case of Agricultural land(i)the khasra number;(ii)area in hectare;(iii)if cultivable, whether do fasali or otherwise;(iv)land revenue or rent (whether exempted or not) payable by the tenure-holder;(v)land revenue per hecture;(vi)whether irrigated by canal, lift canal, well, tank, pumpset, tubewell water or any sources (name the sources);(v)minimum value of land, fixed by the Collector of the district;Non-agricultural land(i)khasra/plot number;(ii)area (in hectare/square metre);(iii)minimum value of land fixed by the Collector of the district;In case of grove or garden(i)different types of trees indicating the number of each type;(ii)size of trees;(iii)age of trees;(iv)if not assessed to land revenue, the annual rent and/or premium, actually paid may be indicated. If actuals are not available the assumed annual rent;(v)the annual average income which has arisen from it during the three years immediately preceding the date of instrument;(vi)if assessed to land revenue, the assessed amount of land revenue.In case of non-commercial building(i)type of building, i.e., whether tiled, R.C.C., R.B.C. or otherwise;(ii)total covered and open area (in square metres);(iii)the number of storeys in the building;(iv)the covered and open area of each floor or storey in the building;(v)whether the walls of the building have been built in brick and cement, brick time mortar or otherwise;(vi)the year of construction of the building;(vii)brief description of the quality of the sanitary wares, woodworks, electrial and other fittings and their respective quantities (with brand names if possible);(viii)the size and the depth of the well, if any, in the property;(ix)minimum value of land per acre/per square metre and fixed by the Collector of the district.In case of commercial building
