- The e-Stamp Certificate shall be used, in addition to Non-Judicial Stamp Paper, Challan and Adhesive Stamp, for all kinds of instruments on which stamp duty is payable under the Act and these rules.Form - 1[See rule 5(1)]AgreementThis Agreement is made on this .......................... day of ............................. Between the Governor of Punjab through the Financial Commissioner Revenue, Government of Punjab, Department of Revenue, Rehabilitation and Disaster Management having his office at Civil Secretariat, Chandigarh 160001, which expression shall include his successors, assignees and administrators (hereinafter referred to as the First Party And .......................................(Name of Central Record Keeping Agency) having its registered office at (Address) through Shri .................................... who is duly authorized by the said agency, which expression shall include its successors, assignees and administrators (hereinafter referred to as the Second Party).Whereas, the Second Party has been appointed vide State Government Notification No. ........................... dated ................... for the Computerized Stamp Duty Administration System (C-SDAS)(firstly in ......................................... Districts on pilot basis and thereafter in the rest of the State) to denote the payment of stamp duty to the Government of Punjab and issuing the e-Stamp Certificates through its own branches or offices and through the Authorised Collection Centers (hereinafter called as ACCs) against a payment of commission or discount @...........percent of the amount of stamp duty so collected through e-Stamping mechanism;And Whereas, the Second Party has agreed to work as a Central Record Keeping Agency within the State of Punjab and to develop a system for the collection of stamp duty on behalf of the Government of Punjab from ultimate purchaser of e-Stamp Certificate.Now, therefore, the parties execute this Agreement on the following terms and conditions:-
