Section 36(2) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(2)However, after ensuring that the requirements of the Sections of the Act are fulfilled and before proceeding to refund for e-stamp he shall send application referred to in sub-rule (1) along with the original e-stamp certificate in question to the same Approved Intermediary by whom the e-stamp certificate was issued, for the verification of its genuineness.
