Section 28(2) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(2)The Party to an instrument may, at his discretion, use impressed stamp(s) together with the E-Stamp Certificate to pay Stamp Duty chargeable on such instrument under the Act. The use of one type of stamp shall not exclude the use of other type of stamp in same instrument.
