Section 7(3) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(3)if the basis on which the Appointing Authority has decided to terminate the appointment is such that it has also caused loss of revenue to the State, then the Central Record keeping Agency shall be bound to compensate the complete amount of revenue loss in addition to such amount of penalty as may be imposed by the authority.
