Section 4 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
4. Appointment of Central Record Keeping Agency.
- The Appointing Authority shall select and appoint on contract basis a suitable agency to function as Central Record keeping Agency for the State to implement the Computerization of Stamp Duty Administration System in Specified places of the State as declared by him from time to time, by adopting any of the measures mentioned below,-(a)on the basis of recommendations (if any) of the Central Government Regarding appointment of Central Record keeping Agency, issued from time to time; or(b)by inviting technical and commercial bids through a duly constituted Expert Selection Committee.
