Section 6 in Himachal Pradesh e-Stamping Rules, 2011
6. Agreement and Undertaking-cum-Indemnity Bond.
(1)The Central Record Keeping Agency shall execute an Agreement with the Chief Controlling Authority or his duly authorized officer in Form -1.(2)The terms and conditions of the Agreement may be modified by mutual consent of both the parties.(3)The Central Record Keeping Agency shall execute an Undertaking-cum-Indemnity Bond in favour of the Government in Form -2.
