Any of the following documents may be
registered under this Act, namely:-- (a) Instruments (other
than instruments of gift and wills) which purport or operate to create,
declare, assign, limit or extinguish, whether in present or in future,
any right, title or interest, whether vested or contingent, of a value
less then one hundred rupees, to or in immovable property; (b) instruments
acknowledging the receipt or payment of any consideration on account of the
creation, declaration, assignment, limitation or extinction of any such right,
title or interest; (c)
leases of immovable property for any term not exceeding one year, and
leases exempted under section 17; [1] [(cc)
instruments transferring or assigning any decree or order of a Court or any
award when such decree or order or award purports or operates to create,
declare, assign, limit or extinguish, whether in present or in future, any right,
title or interest, whether vested or contingent, of a value less than one
hundred rupees, to or in immovable property;] (d) instruments
(other than wills) which purport or operate to create, declare, assign, limit
or extinguish any right, title or interest to or in movable property; (e) wills;
and (f) all
other documents not required by section 17 to be registered. [STATE AMENDMENTS PUNJAB, HARYANA, CHANDIGARH: [2] [After section
18, insert the following new section:-- "18A. Document for registration to
be accompanied by a true copy thereof.-- Notwithstanding anything contained in
this Act, the registering officer shall refuse to register any document
presented to him for registration unless such document is accompanied by a true
copy thereof."] [3] [After Section
18 The following section
shall be inserted, namely:- "18A. Documents for registration
to be accompanied by a true copy thereof -Notwithstanding any thing contained
in this Act, the registering officer shall refuse to register any document presented fo
him for registration unless such document is accompanied by a true copy
thereof."] If any document duly
presented for registration be in a language which the registering officer does
not understand, and which is not commonly used in the district he
shall refuse to register the documents, unless it be accompanied by a true
translation into a language commonly used in the district and also by a true
copy. [STATE AMENDMENTS PUNJAB,
HATYANA, CHANDIGARH: [4] [For
the words "a true translation", substitute "two copies of
the true translation".] [5] [In Section 19 The words "a true
translation" the words "two copies of the true translation"
shall be substituted.] (1) Where
it is, in the opinion of the [6] [State
Government], practicable to describe houses, not being houses in towns, and
lands by reference to a Government map or survey, the [7] [State
Government] may, by rule made under this Act, require that such houses and
lands as aforesaid shall, for the purposes of section 21, be so described. (2) Save
as otherwise provided by any rule made under sub-section (1), failure to comply
with the provisions of section 21, sub-section (2) or sub-section (3), shall
not disentitle a document to be registered if the description of the
property to which it relates is sufficient to identify that property. [STATE AMENDMENTS PUNJAB,
HARYANA, CHANDIGARH: [8] In section 22, in
sub-section (1), omit the words "not being houses in towns". (1) (a)
The day, hour and place of presentation, [9] [the
photographs and finger prints affixed under section 32A,] and the signature of
every person presenting a document for registration, shall be
endorsed on every such document at the time of presenting it; (b) a receipt for such document shall
be given by the registering officer to the person presenting the same; and (c) subject to the, provisions
contained in section 62, every document admitted to registration shall without
unnecessary delay be copied in the book appropriated therefore according to the
order of its admission. (2) All such books shall
be authenticated at such intervals and in such manner as is from time to time
prescribed by the Inspector-General. [STATE AMENDMENTS PUNJAB,
HARYANA AND CHANDIGARH: [10] [For clause (c) of
sub-section (1) of section 52, substitute the following, namely:-- "(c) Subject to the provisions
contained in section 62, a copy of every document admitted to registration
shall, without unnecessary delay, be pasted in the book appropriated therefore
according to the order of admission of the document."] [11] [In Section 52 The following shall
be substituted, namely ;- "(c) subject to the provisions
contained in Section 62, a copy of every document admitted to registration
shall without unnecessary delay be pasted in the book appropriated therefor
according to the order of admission of the document.".] (1) When
a document is presented for registration under section 19, the
translation shall be transcribed in the register of documents of the nature of
the original, and, together with the copy referred to in section 19,
shall be filed in the registration office. (2) The endorsements and
certificate respectively mentioned in sections 59 and 60 shall be made on the
original, and, for the purpose of making the copies and memoranda required by
sections 57, 64, 65 and 66, the translation shall be treated as if it
were the original. [STATE AMENDMENTS PUNJAB,
HARYANA AND CHANDIGARH: [12] [For sub-section
(1) of section 62 substitute the following:-- "(1) When
a document is presented for registration under section 19, a copy of the
translation shall be pasted in the register of document of the nature of the
original, and the second copy of the translation, together with the copy
referred to in section 19, shall be filed in the registration office."] [13] [In Section 62 The following shall
be substituted, namely :- "(1) When a
document is presented for registration under Section 19, a copy of the / 90
Indian] Registration (Punjab Amendment) Act, 1961, Section 6 translation
shall be pasted in the register of documents of the nature of the original, and
the second copy of the translation, together with the copy referred to in
Section 19, shall be filed in the registration office.".] (1) The
Inspector-General shall exercise a general superintendence over all the
registration offices in the territories under the [14] [State
Government], and shall have power from time to time to make rules consistent
with this Act? (a) providing
for the safe custody of books, papers and documents; [15] [***] [16] [(aa) providing
the manner in which and the safeguards subject to which the books may be kept
in computer floppies or diskettes or in any other electronic form under
sub-section (1) of section 16A;] (b) declaring
what language shall be deemed to be commonly used in each district; (c) declaring
what territorial divisions shall be recognized under section 21; (d) regulating
the amount of fines imposed under sections 25 and 34, respectively; (e) regulating
the exercise of the discretion reposed in the registering officer by section
63; (f)
regulating the form in which registering officers are to make memoranda of
documents; (g) regulating
the authentication by Registrars and Sub-Registrars of the books kept in their
respective offices under section 51; [17] [(gg)
regulating the manner in which the instruments referred to in sub-section (2)
of section 88 may be presented for registration;] (h) declaring
the particulars to be contained in Indexes Nos. I, II, III and IV,
respectively; (i) declaring
the holidays that shall be observed in the registration offices; and (j) generally,
regulating the proceedings of the Registrars and Sub-Registrars. (2) The
rules so made shall be submitted to the [18] [State
Government] for approval, and, after they have been approved, they shall be
published in the [19] [Official
Gazette], and on publication shall have effect as if enacted in this Act. [STATE AMENDMENTS PUNJAB,
HARYANA AND CHANDIGARH: [20] [In
sub-section (1) of section 69, after clause (b), insert the following
clause, namely:-- "(bb) declaring what persons
shall be permitted to act as document writers in the offices of registering
officers, regulating the issue of licences to such persons, the conduct of
business by them, the scale of fees to be charged by them and determining the
authority by whom breaches of such rules shall be investigated and the
penalties which may be imposed."] [21] [In
Section 69 The following clause shall be inserted,
namely:- "(bb) declaring what persons shall
be permitted to act as document writers in the offices of registering officers,
relating the issue of licences to such persons, the conduct of business by
them, the scale of fees to be charged by them and determining the
authority by which breaches of such rules shall be investigated and the penalties
which may be imposed."] [1]
Inserted by Act 33 of
1940, section 2. [2]
Vide Punjab Act
19 of 1961, section 2 (w.e.f. 4-5-1961); Act 33 of 1966 section 89. [3]
Inserted
by Indian Registration (Punjab Amendment) Act, 1961 (punjab). [4]
Vide Punjab Act 19 of
1961, Section 3 (w.e.f. 4-5-1961); Act 31 of 1966, Section 89. [5]
Substituted
by Indian Registration (Punjab Amendment) Act, 1961 (punjab). [6]
Substituted by the
A.O. 1950, for "Provincial Government". [7]
Substituted by
the A.O. 1950, for "Provincial Government". [8]
Vide Punjab Act 8 of
1941, Section 2 (w.e.f. 23-5-1941) read with Act 23 of 1960, Section
4; Act 31 of 1966, Section 88. [9]
Inserted
by Act 48 of 2001, section 7 (w.e.f. 24-9-2001). [10]
Vide Punjab Act
19 of 1961, section 4 (w.e.f. 4-5-1961): Act 31 of 1966, section
89 (w.e.f. 1-11-1966). [11]
Substituted
by Indian Registration (Punjab Amendment) Act, 1961 (punjab). [12]
Vide Punjab Act
19 of 1961, section 5 (w.e.f. 4-5-1961); Act 31 of 1966, section 88. [13]
Substituted
by Indian Registration (Punjab Amendment) Act, 1961 (punjab). [14]
Substituted
by the A.O. 1950, for "Provincial Government". [15]
Certain words
rep. by Act 5 of 1917, section 6 and Schedule. [16]
Inserted
by Act 48 of 2001, section 9 (w.e.f. 24-9-2001). [17]
Inserted
by Act 39 of 1948, section 4. [18]
Substituted
by the A.O. 1950, for "Provincial Government". [19]
Substituted by
the A.O. 1937, for "Local Official Gazette". [20]
Vide Punjab Act
19 of 1961, section 6 (w.e.f. 4-5-1961); Act 31 of 1966, section
88 (w.e.f. 1-11-1966). [21]
Inserted
by Indian Registration (Punjab Amendment) Act, 1961 (punjab).REGISTRATION ACT, 1908 (CHANDIGARH
AMENDMENT)