Section 23 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
23. Issue of E-Stamp Certificate.
(1)The Authorised person of the ACC/Approved Intermediary will, on confirmation of the payment made under rule 22, enter the requisite information and details as provided by the applicant in the application in Form-1 in his computer system, get the correctness of such entered details verified by the applicant, take his signature on the preview of the e-stamp certificate as proof of verification, download the e-stamp certificate, take out its print, sign with date and affix his seal at the bottom on the right side of the e-Stamp certificate and deliver the same to the applicant after taking their signature on the left side of the e-Stamp certificate.(2)The approved Intermediary who is issuing the e-Stamp certificate shall keep a daily account of issued e-Stamp certificate in a register (Form-4) to be maintained by them and take signature of purchaser or authorised person, as the case may be, on the relevant column of the Register.(3)The ink to be used in the e-stamp certificate printer must be non-washable permanent black.
