17. Enquiry by the Registering Officer under MVR Rules.
- The Registering Officer is expected to get an enquiry made under Rule 4(4) of MVR rules of the information furnished in all instruments of conveyance registered by him with respect to details of land and property and if it is found that any wrong information has been given with a view to evade the stamp duty he shall refer the case to the Collector under Rule 10 of the MVR rules.
