Section 26 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
26. Details of E-Stamp Certificate to be published on the website.
- The details of the issued E-Stamp Certificate shall be made available on the E-Stamping Server maintained by the Central Record keeping Agency and shall be accessible to any person authorised by the Appointing Authority in this behalf including the Inspector General of Registration and Superintendent of Stamps, District Registrar and Sub-Registrar holding a valid user ID or password which shall be provided by the Central Record keeping Agency.
