[12th
September 2022] (1)
In these rules, unless the
context otherwise requires,- (a)
"Act" means the
Registration Act, 1908 (Central Act XVI of 1908). (b)
"Online
Registration" means online or electronic registration of documents. (2)
The words and expressions
used, but not defined herein shall have the same meaning as are respectively
assigned to them in the Act and the Information Technology Act, 2000 (Central
Act 21 of 2000) and the Tamil Nadu e-Registration Rules, 2019. (1)
The registration process
shall not commence unless all the mandatory information are filled. (2)
The online submission can be
made 24x7 hours, but the time for registration shall be the office working
hours. (3)
Every party shall be
responsible for cross verification of the identity of the other parties. It
shall be presumed that, the parties appending the fingerprints are known to
each other and have themselves confirmed that, each party has valid authority
and right to sign the document. (4)
For the purpose of these
Rules, it shall always be construed that, appending signature to the document
shall mean executing, accepting and admitting the document. (5)
While accepting the document
for registration, the Registering Officer shall ensure that,- (a)
the document is in
conformity with the provisions contained in the Act and Rules, orders/circulars
issued thereunder and also that it conforms to the provisions contained in any
other enactment which has bearing on registration of a document. (b)
the stamp duty, registration
fee and any other amount legally chargeable in respect of the document has been
duly paid. (c)
the registration of the
document is not prohibited by any other law or order of the Court. (1)
For online registration, the
stamp duty and the registration fee payable under the Indian Stamp Act, 1899
(Central Act II of 1899) and the Registration Act, 1908 (Central Act XVI of
1908), respectively shall be paid online through the module developed by the
Registration Department, Government of Tamil Nadu. (2)
If there is any discrepancy
in the payment of fee, stamp duty or other charges, it shall be subject to
recovery by the appropriate authority. (1)
On scrutiny of document, if
it is found that there is no impediment for registration of the document, it
shall be registered by adhering to the due procedure laid down in law. (2)
The registered documents
shall be delivered to the login from which the executed document is submitted
for registration and shall also be communicated to the said person
electronically through email. The party concerned may take colour print of the
registered document. (3)
On scrutiny of document, if
it is found that there is any impediment for registration of the document, the
document, along with the details of impediment to be rectified shall be sent to
the login from which it is submitted for registration. On
receipt of the same the party concerned shall rectify the impediment and
resubmit the document for registration. If the same is found to be in order,
the registering authority shall register the document. (1)
The provisions contained in
the Indian Stamp Act, 1899 (Central Act II of 1899) shall apply to the
documents registered under these Rules. (2)
Stamp duty and Registration
fee for e-Registration or e-filing shall be the same as provided in the Indian
Stamp Act, 1899 (Central Act II of 1899) and in the Table of fees prescribed
under section 78 of the Act, respectively.Tamil
Nadu Online Registration Rules, 2022
These Rules may be called the Tamil Nadu Online Registration Rules, 2022.
The Online Registration module may be accessed through the designated website
of the Registration Department for creation of documents. The software shall
allow the user to incorporate the required specific legal and other details.
For the purpose of Online execution and registration of documents, appending of
biometric thumb, capturing of fingerprint, capturing of digital photo through
the software module, and Aadhaar number of the executants and the attesting
witnesses are mandatory. The captured finger print shall be compared with
Aadhaar database for proving the identity of the executants and witnesses.
A duly executed document shall be verified through Aadhaar database and shall
be presented for registration through online along with the fee for
registration.