Section 10 in Himachal Pradesh e-Stamping Rules, 2011
10. Commission or Discount to be paid to the Central Record Keeping Agency.
(1)The Central Record Keeping Agency shall be entitled to such agreed percentage of commission or discount on the amount of stamp duty collected through e-stamping mechanism. The rate of commission or discount shall be notified by the State Government in the official gazette.(2)Further the commission or discount to the Central Record Keeping Agency shall also be subject to the conditions of rule 20 of these rules.
