(2)The Central Record Keeping Agency in addition to sub-rule (1), shall also make the following provisions:-(a)user-id of the official issuing the e-Stamp Certificate;(b)signature and seal on the e-Stamp Certificate of issuing officer or the authorized signatory of the Central Record Keeping Agency or the Authorized Collection Centre;(c)signature of the purchaser or authorized person obtaining the e-Stamp Certificate;(d)web based facility to access the e-Stamp Certificate;(e)passwords and codes for locking of the e-Stamp Certificate by the District Registrars, the Sub-Registrars or any other authorized officer appointed by the Chief Controlling Authority to prevent the reuse of any e-Stamp Certificate;(f)the option for purchase of additional e-Stamp Certificate under old certificate number available;(g)facility to cancel the 'spoiled' or 'unused' or 'not required for use' e-Stamp Certificate;(h)passwords and codes to the authorized officials of the department to search and view any e-Stamp Certificate and to access Management Information System (MIS) and Decision Support System Reports (DSSR);(i)details of the issued e-Stamp Certificate on the e-Stamping Server (e-SS) maintained by the Central Record Keeping Agency;(j)availability of different transaction details and reports relating to e-Stamping as provided in rule 43 on the website of the Central Record Keeping Agency, which shall be accessible only to the officers authorized by the Chief Controlling Authority; and(k)any other function as specified in writing by the Chief Controlling Authority.
