Section 34(2) in Himachal Pradesh e-Stamping Rules, 2011
(2)The District Collector after verification, by accessing the relevant website of the Central Record Keeping Agency, shall cancel and lock the verified e-Stamp Certificate, endorse the fact of cancellation and shall mark "CANCELLED" on the original e-Stamp Certificate with their signature and seal and refund the amount after deducting 10% of the paid stamp duty as service charges and also deduct the amount of commission or discount paid to the Central Record Keeping Agency for such e-Stamp Certificate.
