Section 32 in Chhattisgarh E-Court Fees Rules, 2015
32. Procedure for refund of spoiled/unused/not required E-Court Fees Certificate.
(1)An application for refund of spoiled or misused or not required E-Court Fees Certificate in Form-3 along with the E-Court Fees Certificate to the Collector within whose jurisdiction the E-Court Fees Certificate is required to be locked by the Court for use.(2)The Collector, on verification by accessing the relevant website of the Central Record Agency and after cancelling and locking the distinguished Unique Identification number in the E-Court Fees system and endorsing "CANCELLED" on the original E-Court Fees Certificate with his signature and seal, shall refund the amount mentioned in such Certificate.(3)The provision with respect to refund of Court Fees prescribed under the Court Fees Act, 1870 (No. 7 of 1870) shall also apply mutatis mutandis with such modification as may be prescribed from time to time by the Government.(4)The Collector shall maintain a record of such cancelled E-Court Fees Certificate in his office.Chapter-VIII Inspection, Audit and Appraisal of the performance of the system
