Section 11 in Chhattisgarh E-Court Fees Rules, 2015
11. Specification of software to be used by Central Record Keeping Agency.
(1)The Central Record keeping Agency shall have to design and use such software in such a manner that the following minimum details are shown on the E-Court Fees certificate, namely :-(a)Distinguished Unique Identification Number of the Certificate so that it is not repeated on any other certificate uuring the lifetime of the E-Court Fees system;(b)date and time of issue;(c)amount of Court Fees paid through the certificate in words and figures;(d)in case of e-Court Fees certificate above ninety nine rupees, name of the litigant;(e)location code of the issuing branch or the Approved Intermediary; and(f)any other distinguishing mark on the certificate e.g. bar code etc. if any.(2)The software to be used by the Central Record keeping Agency shall also provide for,-(a)facility to Courts/Designated Officials to lock the E-Court Fees certificate used in a document to be produced before the court;(b)facility to concerned authorities/officials under these rules to cancel spoiled, unused or not required E-Court Fees certificate;(c)necessary user ID, Passwords and codes to be used by the designated officials of the court to search, access and view any E-Court Fees certificate and to access Management Information System. The Central Record keeping Agency shall provide these ID, passwords and codes to the concerned authorities/officials under these rules or the courts as directed by the Appointing Authority;(d)availability of details of issued E-Court Fees certificate on the E-Court Fees server maintained by the Central Record keeping Agency; and(e)availability of the different transaction details and reports relating to E-Court Fees on the website of the Central Record keeping Agency which will be accessible to the officers mentioned in clause (c) of sub-rule (2).Chapter-IV Authorised Collection Centres
