Section 7(6) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(6)On termination of appointment under this rule, the Central Record keeping Agency shall transfer all data generated during the period of appointment to the Government/ Appointing Authority and it shall not use or cause to be used the data generated during the period of appointment for its business or for any other purpose.
