(1)The payment for purchase of e-Stamp Certificate shall be made by means of Cash, Pay Order, Bank Draft, Electronic Clearing System, Real Time Gross Settlement or by any other mode of transferring the fund as authorized by the Chief Controlling Authority.(2)The Authorized Collection Centre shall issue e-Stamp Certificate for the amount received as provided in sub-rule (1).(3)The Authorized Collection Centre or the Central Record Keeping Agency shall keep a daily account of issued e-Stamp Certificates in a Register to be maintained by them in Form-5 and take the signature of purchaser or the authorized person, as the case may be, on the relevant column of the Register.
