Section 20(a) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(a)the Central Record keeping Agency shall remit the consolidated amount of stamp duty so collected through e-stamping system, to the aforesaid head of account, after deducting the agreed commission or discount, not later than the closure of the business hour of the next working day from the date of such collection.
