Section 12 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
12. Appointment of Authorised Collection Center/Approved Intermediary.
- The Central Record keeping Agency may appoint agent(s), hereinafter called Authorised Collection Centers, with prior approval of the Government, to act as an intermediary between the Central Record keeping Agency and Stamp Duty payer for collection of Stamp Duty. The service charges or commission or fee etc. payable to Authorised Collection Centers shall be paid by the Central Record keeping Agency at their own level as mutually agreed between them.
