(5)The Collector shall-(i)after considering the objections and representation received in writing from the person to whom notice under sub-rule (1) & (2) has been issued;(ii)after examining the records produced before him;(iii)after a careful consideration of all the relevant factors and evidence placed before him, and(iv)after consideration the corresponding rates as recommended by the DLC and the rates approved by the Inspector General of Stamps.pass an order determining the market value of the property and duty payable on the instrument and the steps to collect the difference in the amount of stamp duty alongwith penalty, if any.
