Section 11(2) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(2)The software to be used by the Central Record keeping Agency must also provide for,-(a)facility to the registering officer to lock the e-stamp certificate used in an instrument which has been accepted for registration by him;(b)facility to cancel spoiled, unused or not required for use e-stamp certificate;(c)necessary Passwords and codes to be used by the Designated officials of the department to search, access and view any e-stamp certificate and to access Management Information System and the Decision Support System. The Central Record keeping Agency shall provide these passwords and codes to the concerned officials of the department as directed by the Appointing Authority;(d)availability of details of the issued e-stamp certificate on the e-Stamping server maintained by the Central Record keeping Agency; and(e)availability of the different transaction details and reports relating to e-stamping, as mentioned in rule 54, on the website of the Central Record keeping Agency which will be accessible to the officers mentioned in clause (c) of sub-rule (2).Chapter-IV Authorised Collection Centres
