KARNATAKA REGISTRATION (DEED WRITERS' LICENCE) (AMENDMENT) RULES, 2004

 

PREAMBLE

In exercise of the powers conferred by clause (ii) of sub-section (1) of Section 69 of the Registration Act, 1908 (Central Act XVI of 1908) and after obtaining the approval of the State Government vide No. RD 56 Munomu 2004, dated 15-3-2005, the Inspector General hereby makes the following rules, namely.--

Rule - 1. Short title and commencement.

(1)     These rules may be called the Karnataka Registration (Deed Writers' Licence) (Amendment) Rules, 2004.

(2)     It shall come into force from the date of its publication in the Official Gazette.

Rule - 2. Amendment of Rule 3.

In Rule 3 of the Karnataka Registration (Deed Writers' Licence) Rules, 1979 (hereinafter referred to as the 'said rules'), in sub-rule (1), after clause (ii), the following clause shall be inserted, namely.--

"(iia) to any person who was in possession of a Stamp Vendor's Licence as on Thirty-first March, 2003, if after such enquiry as it deems fit, the licensing authority is satisfied regarding his antecedent and knowledge about deed writing".

Rule - 3. Amendment of Rule 4.

In Rule 4 of the said rules, in sub-rule (1), clause (j) shall be omitted.