Section 27A(5) in The Himachal Pradesh Nautor Land Rules, 1968
(5)Applications shall be stamped with a court fee stamp of Rs. 2.50 and shall be accompanied by Fard and Tatima of the land. The Investigating Officer need not necessarily follow the normal procedure prescribed for disposal of applications for nautor for deciding applications under this rule. He shall, however, make enquiries to ascertain length of possession.
