Section 9 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
9. Duties of Central Record Keeping Agency.
- The Central Record keeping Agency shall be responsible for,-(a)Creating need based infrastructure, hardware and software in designated places in consultation with the Appointing Authority and its connectivity with its main server;(b)Creating need based software in the offices of Sub-Registrars, District Registrar (Collector of Stamps), Superintendent of Stamps and at authorised collection centers (the point of contact for payment of Stamp duty), within the State in such places as specified from time to time by the Appointing Authority;(c)Training the identified manpower/personnel of the department, for use of the e-Stamping system;(d)Facilitating in selection of Author"i Collection Centers for collection of Stamp Duty and issuing of e-Stamp Certificates;(e)Role of coordinator between the authorised collection centers (banks etc.) and the offices of the Sub-Registrar, District Registrar or the Superintendent of Stamps;(f)Collection of Stamp Duty and remitting it to the Account of the State in accordance with these rules or as directed from time to time by the Government, as the case may be; and(g)Preparing and providing various reports as required under these rules and as required by the Appointing Authority from time to time.
