Registration (Tamil Nadu Second Amendment) Act, 2000*
| [Tamil Nadu Act No. 50 of 2000] | [15th December, 2000] |
An Act further to amend the Registration Act, 1908, in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th December, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 907, dated December 15, 2000.
1. Short title, extent and commencement.- (1) This Act may be called the Registration (Tamil Nadu Second Amendment) Act, 2000.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall be deemed to have come into force on the 25th day of July, 2000.
2. Amendment of section 2.- In section 2 of the Registration Act, 1908 (Central Act XVI of 1908) (hereinafter referred to as the principal Act), in clause (2), the following expression shall be added at the end, namely:-
"and the information storage devices like floppy disk, hard disk or compact disk or any other electronic media;".
3. Amendment of section 16.- In section 16 of the principal Act, after sub-section (2), the following sub-section shall be inserted, namely:-
"(2-A) The State Government shall also provide for the office of every Registering Officer notified by the State Government under sub-section (1) of section 70-B, the information processing and storage devices like computer and scanners along with the software prescribed by the Inspector-General, from time to time, necessary for the purposes of this Act."
4. Amendment of section 51.- In section 51 of the principal Act, in sub-section (1),-
(1) for the expression "The following books", the expression "The following books and the information storage devices" shall be substituted;
(2) The following shall be added at the end, namely:-
"C-In the office of the Registering Officer notified by the State Government under sub-section (1) of section 70-B-
Information storage devices as specified in sub-section (2-A) of section 16.".
5. Amendment of section 61.- In section 61 of the principal Act, in sub-section (1), the following proviso shall be added, namely:-
"Provided that in the office of the Registering Officer notified by the State Government under sub-section (1) of section 70-B, the copying of the items referred to above may be done using electronic devices like scanner.".
6. Insertion of PART XI-A.- After PART-XI of the principal Act, the following PART shall be inserted, namely:-
"PART XI-A
REGISTRATION OF DOCUMENTS BY MEANS OF ELECTRONIC DEVICES
70-A. Application of this Part.- This Part shall apply to the areas only in respect of which a notification is issued by the State Government under sub-section (1) of section 70-B.
70-B. Documents scanned by electronic devices in areas notified by the State Government.- (1) The State Government may, by notification, in the Tamil Nadu Government Gazette, direct that in any office as may be specified therein, the process of registration of any category or categories of documents may be completed and copying done with the help of the electronic devices like computers, scanners and compact disks and copies preserved on such devices and retrieved when required.
(2) Notwithstanding anything contained in this Act, or any other law for the time being in force, a copy of any document registered and scanned using the electronic devices and certified or attested by the Registering Officer in-charge of the office shall also be received in evidence of any transaction as is described in the said document.
70-C. Saving.- Nothing in this Part shall apply,-
(i) no any document which in the opinion of Registering Officer is not in a condition fit to be processed by means of electronic devices;
(ii) in the case of unforeseen eventuality like breakdown of the computerised system of registration:
Provided that the Registering Officer shall record the reasons in writing therefor:
Provided further that the Registering Officer shall ensure that the data and images of the documents registered due to a breakdown of the computerised system, are duly incorporated into the computer system, after the same is restored, in the manner prescribed by the Inspector-General.".
7. Amendment of section 89.- In section 89 of the principal Act,-
(1) In the marginal heading, after the expression "and filed", the expression "or scanned" shall be inserted;
(2) After the expression "in his Book No. 1" wherever it occurs, the expression "or get it scanned" shall be inserted.
8. Repeal and saving.- (1) The Registration (Tamil Nadu Second Amendment) Ordinance, 2000 (Tamil Nadu Ordinance 2 of 2000) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.