Section 28 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
28. Issue of E-Stamp Certificate for additional Stamp Duty.
(1)The Approved Intermediary/Authorised Collection Centers shall issue E-Stamp Certificate for such additional Stamp Duty on separate sheet of paper in the same way as laid down in rules 21 to 25.(2)The Party to an instrument may, at his discretion, use impressed stamp(s) together with the E-Stamp Certificate to pay Stamp Duty chargeable on such instrument under the Act. The use of one type of stamp shall not exclude the use of other type of stamp in same instrument.
