Section 11(1) in Himachal Pradesh e-Stamping Rules, 2011
(1)The Central Record Keeping Agency, in consultation with the Chief Controlling Authority shall design and use such software for indicating the following minimum details of the e-Stamp Certificate, -(a)distinguished serial number or unique identification number (UIN) for each e-Stamp Certificate;(b)date and time of issue of the e-Stamp Certificate;(c)code and location of the 'e-Stamp Certificate issuing branch' of the Central Record Keeping Agency or Authorized Collection Centre;(d)unique reference number;(e)amount of stamp duty paid through the e-Stamp Certificate in words and figures;(f)name and address of the purchaser or authorized person obtaining the e-Stamp Certificate;(g)names of the first party;(h)name of the second party (if involved);(i)brief description of the instrument on which the stamp duty is intended to be paid;(j)brief description of the property which is subject matter of the instrument, if any;(k)any other distinguishing mark of the e-Stamp Certificate, e.g., bar code or security code with micro print and digital optical water mark; and(l)the e-Stamp Certificate shall be as per the format given as Appendix-A to these rules.
