Section 98(3) in The Orissa Development Authorities Rules, 1983
(3)Every registering officer in the State shall maintain an account of the duty paid in respect of each instrument referred to in Sub-rule (1) by showing the same under columns of Schedule XXI-Form No. 3 (Fee Book) alongwith information relating to collection of stamp duty under the Indian Stamp Act, 1899 as amended, from time to time and there shall be separate entries for each of the relevant categories. The daily totals of various stamp duties, as in the case of fees, shall be worked out and entered in the remarks column of Form 'B' (Part II) of the rough draft sheet. From these daily totals, monthly totals shall be worked out.
