10. Specification of software to be used by the Central Record Keeping Agency.
(1)The Central Record Keeping Agency, in consultation with the Chief Controlling Authority shall design and use such software for indicating the following minimum details of the e-Stamp Certificate,-(a)distinguished serial number or unique identification number (UIN) for each e-Stamp Certificate;(b)date and time of issue of the e-Stamp Certificate;(c)code and location of the Authorised Collection Centre from where 'e-Stamp Certificate' is issued;(d)unique reference number;(e)amount of stamp duty paid through the e-Stamp Certificate in words and figures;(f)name of the purchaser or authorized person obtaining the e-Stamp Certificate;(g)names of the first party;(h)name of the second party (if involved);(i)brief description of the instrument on which the stamp duty is intended to be paid;(j)brief description of the property which is subject matter of the instrument, if any;(k)any other distinguishing mark of the e-Stamp Certificate, e.g., bar code or security code with micro print and digital optical water mark; and(l)the e-Stamp Certificate shall be as per the format given as Appendix-A to these rules.(2)The Central Record Keeping Agency in addition to sub-rule (1), shall also make the following provisions:-(a)user-id of the official issuing the e-Stamp Certificate;(b)signature and seal on the e-Stamp Certificate of issuing officer or the authorized signatory of the Central Record Keeping Agency or the Authorized Collection Centre;(c)signature of the purchaser or authorized person obtaining the e-Stamp Certificate;(d)web based facility to access the e-Stamp Certificate;(e)passwords and codes for locking of the e-Stamp Certificate by the District Registrars, the Sub-Registrars or any other authorized officer appointed by the Chief Controlling Authority to prevent the reuse of any e-Stamp Certificate;(f)the option for purchase of additional e-Stamp Certificate under old certificate number available;(g)facility to cancel the 'spoiled' or 'unused' or 'not required for use' e-Stamp Certificate;(h)passwords and codes to the authorized officials of the department to search and view any e-Stamp Certificate and to access Management Information System (MIS) and Decision Support System Reports (DSSR);(i)details of the issued e-Stamp Certificate on the e-Stamping Server (e-SS) maintained by the Central Record Keeping Agency;(j)availability of different transaction details and reports relating to e-Stamping as provided in rule 43 on the website of the Central Record Keeping Agency, which shall be accessible only to the officers authorized by the Chief Controlling Authority; and(k)any other function as specified in writing by the Chief Controlling Authority.
