Section 31(1) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(1)The Registering Officer, after making the enquiry envisaged by The Registration Act, 1908 (No. 16 of 1908) and before proceeding to act under Section 52 of the said Act, will verify the details of the e-stamp certificate used in the instrument by entering its distinguishing unique identification number and other details in his computer system by accessing the e-stamping website of the Central Record-keeping Agency by using the user code and pass word provided by the Central Record keeping Agency, and compare the details of the certificate with the details displayed on the computer system.
