Section 30 in Himachal Pradesh e-Stamping Rules, 2011
30. Procedure for issuing of additional e-Stamp Certificate.
(1)The Authorized Collection Centre or Central Record Keeping Agency shall issue additional e-Stamp Certificate on separate sheet of paper in accordance with rules 26 and 27.(2)The party to an instrument may, at his discretion, use impressed non-judicial stamp paper(s) and impression(s) of franking machine alongwith the e-Stamp Certificate to pay stamp duty payable on such instrument under the Act. The use of one type of stamp shall not exclude the use of other type of stamps in the same instrument.
