(2)The Central Record-keeping Agency shall furnish such information including the following information reports to the Commissioner of Stamps and the Registrar General of the High Court and to any or all such other officers as they may direct -(a)Audit trail report. - Tracking of all system based actions performed by users of collecting branches/offices of the Central Record-keeping Agency and the Authorized Collection Centres pertaining to any specified day or period;(b)Government payable reports. - Authorized Collection Centre-wise (including collection branches of the Central Record-keeping Agency) Total collection report of any specified day or period;(c)Additional Court Fees certificate reports. - For all or any of the collecting branches/offices of the Central Record-keeping Agency and Authorized Collection Centres pertaining to any specified day or period;(d)Locked E-Court Fees certificate reports. - Relating to all or any of the Courts pertaining to any specified day or period;(e)Remittance reports. - A district-wise details of the remittances made by the Central Record-keeping Agency into the Government Account pertaining to any specified day or period;(f)Report of cancelled E-Court Fees certificates. - Report pertaining to specified day or period;(g)Certificate Generation reports. - Report of E-Court Fees certificates generated for any/all collecting branches/offices of the Central Record-keeping Agency and the Authorized Collection Centers pertaining to any specified day or period;(h)Yearly Court Fees Collection reports. - Yearly report of Court Fees collected by any/all of the collecting branches/offices of the Central Record-keeping Agency and the Authorized Collection Centers;(i)Court Fees Type Collection report - Showing category of document-wise monthly Court Fees collections of any calendar year for any/all collecting branches/offices of the Central Record-keeping Agency and the Authorized Collection Centers;(j)Court Fees monthly collection report - Court Fees monthly collection report of any calendar year for any/all of the collecting branches/offices of the Central Record-keeping Agency and the Authorized Collection Centers; and(k)Any other report or information as may be required by the Commissioner of Stamps from time to time.
