11. Specification of software to be used by the Central Record Keeping Agency.
(1)The Central Record-keeping Agency shall have to design and use software in such a manner that the following minimum details are shown on the E-Court Fees certificate -(a)Distinguished Unique Identification number of the Certificate so that it is not repeated on any other certificate during 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 -(a)facility to COurt/Designed Officials to lock the E-Court Fees certificates used in a document;(b)facility to cancel the spoiled unused or not required E-Court Fees certificates;(c)necessary user ID and passwords to be used by the designated officials of the COurt to search, access and view any E-COurt Fees certificate and access Management information System. The Central Record-keeping Agency shall provide these passwords to the concerned officials or the Courts as directed by the appointing Authority or Registrar General of the High Court;(d)availability of details of the 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 websites of the Central Record-keeping Agency which will be accessible to officers mentioned in sub-rule (2)(c).
