Section 20 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
20. Central Record Keeping Agency to remit the Stamp duty, less discount, to Government account on next working day.
- The Central Record keeping Agency shall be responsible to reconcile and remit the consolidated amount of Stamp duty, collected by its own offices and branches or through Authorised Collection Centers, in the head "0030 Stamp and Registration, 02-Non Judicial, 102-Sale of Stamps, 0031- Receipt from e-Stamping" of treasury head account of the State or any other notified head of account of the State in the manner prescribed hereunder :(a)the Central Record keeping Agency shall remit the consolidated amount of stamp duty so collected through e-stamping system, to the aforesaid head of account, after deducting the agreed commission or discount, not later than the closure of the business hour of the next working day from the date of such collection.(b)the method of remittance of the amount of stamp duty by the Central Record keeping Agency to the head account of the state shall be through Electronic Clearing System (ECS) or online Banking Fund Transfer or Challan or otherwise as may be directed in writing by the Appointing Authority from time to time.(c)the remittances referred to in this rule shall be made to the Government Treasury or the Authorised Bank(s) and the Central Record keeping Agency shall maintain the daily account of such remittances in the Register as may be specified in the Form.Chapter-VI Procedure for issue of E-stamp Certificate
