Section 11 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
11. Specification of software to be used by Central Record Keeping Agency.
(1)The Central Record keeping Agency shall have to use such software that the following minimum details are shown on the e-stamp 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-Stamp system;(b)date and time of issue;(c)amount of Stamp Duty paid through the certificate in words and figures;(d)name of the purchaser of the e-stamp;(e)names of the parties to the instrument;(f)description of the instrument on which the Stamp duty is intended to be paid;(g)description of the property (if any) which is subject matter of the instrument;(h)code, location and district of the issuing branch of the Approved Intermediary;(i)any other distinguishing mark of the certificate e.g. bar code etc.; and(j)space for signature and seal of the "e-Stamp certificate issuing/ Authorised signatory" of the Central Record keeping Agency or Authorised Collection Center.(2)The software to be used by the Central Record keeping Agency must also provide for,-(a)facility to the registering officer to lock the e-stamp certificate used in an instrument which has been accepted for registration by him;(b)facility to cancel spoiled, unused or not required for use e-stamp certificate;(c)necessary Passwords and codes to be used by the Designated officials of the department to search, access and view any e-stamp certificate and to access Management Information System and the Decision Support System. The Central Record keeping Agency shall provide these passwords and codes to the concerned officials of the department as directed by the Appointing Authority;(d)availability of details of the issued e-stamp certificate on the e-Stamping server maintained by the Central Record keeping Agency; and(e)availability of the different transaction details and reports relating to e-stamping, as mentioned in rule 54, on the website of the Central Record keeping Agency which will be accessible to the officers mentioned in clause (c) of sub-rule (2).Chapter-IV Authorised Collection Centres
