43. Central Record Keeping Agency to furnish reports to the Department.
(1)All the details of stamp duty collected through this system and remitted to the Government account shall be recorded on day-to-day basis by the Central Record Keeping Agency and it shall furnish the following information and reports to the Chief Controlling Authority and to any other authorized officer:-(i)Audit Reports;(ii)Payment Reports;(iii)Additional Stamp Duty Certificate Reports:(iv)Locked e-Stamp Certificate Report;(v)Remittance Reports;(vi)Cancelled e-Stamp Certificates Report; and(vii)any other Report or Information as may be required by Chief Controlling Authority from time to time.(2)The extract or reports of Management Information System or Decision Support System as provided in sub rule (1), shall be provided by the Central Record Keeping Agency from the data captured on e-Stamping Server via internet.
