(1)The Central Record-keeping Agency shall have to design and use software in such a manner that the following minimum details are shown on the E-Court Fees certificate -(a)Distinguished Unique Identification number of the Certificate so that it is not repeated on any other certificate during the lifetime of the E-Court Fees system;(b)date and time of issue;(c)amount of Court Fees paid through the certificate in words and figures;(d)in case of E-Court Fees certificate above ninety-nine rupees, name of the litigant;(e)location code of the issuing branch or the Approved Intermediary; and(f)any other distinguishing mark on the certificate e.g. bar code etc., if any,
