Section 11(1) in Chhattisgarh E-Court Fees Rules, 2015
(1)The Central Record keeping Agency shall have to design and use such software in such a manner that the following minimum details are shown on the E-Court Fees certificate, namely :-(a)Distinguished Unique Identification Number of the Certificate so that it is not repeated on any other certificate uuring the lifetime of the E-Court Fees system;(b)date and time of issue;(c)amount of Court Fees paid through the certificate in words and figures;(d)in case of e-Court Fees certificate above ninety nine rupees, name of the litigant;(e)location code of the issuing branch or the Approved Intermediary; and(f)any other distinguishing mark on the certificate e.g. bar code etc. if any.
