Section 46(8) in Himachal Pradesh e-Stamping Rules, 2011
(8)Citizens will have to bear actual payment gateway & counter charges.]Form - 1[see rule 6(1)]AgreementThis Agreement is executed and entered at Shimla on this _____ day of _________ 20___between the Government of Himachal Pradesh through the Inspector General of Registration, having his office at 28th Block, SDA Complex, Kasumpti, Shimla-171009, Himachal Pradesh, duly authorised by the Financial Commissioner (Revenue) Government of Himachal Pradesh to act as Chief Controlling Authority on his behalf (hereinafter referred to as the First Party, which expression shall include his successors in the office and assigns) And the (... ... name of the Central Record Keeping Agency ... ...) having its Registered office at ...... ... ... ... ... ...... ... ... ... ... ... ...through Shri ...... ... ... ... ... ...... ...who is duly authorized by the said agency to execute this agreement (hereinafter referred to as the Second Party, which expression shall include its successors and assigns, representatives).The First Party and the Second Party are together referred to as the Parties.Whereas, on the recommendations of the Central Government or after due bidding process the Second Party has been appointed vide Government Notification No. ... ... ... ... ... ... ... dated ... ... ... by the First Party for the Computerized Stamp Duty Administration System (C-SDAS) to denote the payment of stamp duty to the Government of Himachal Pradesh and issuing the e-Stamp Certificates through its own branches or offices and through the Authorised Collection Centers (hereinafter called as ACCs) against a payment of commission or discount @ ... ...percent of the amount of stamp duty so collected through e-stamping mechanism. And Whereas, the Second Party has agreed to work as a Central Record Keeping Agency within the State of Himachal Pradesh and to develop a system for the collection of stamp duty on behalf of the Government of Himachal Pradesh from ultimate purchaser of e-Stamp Certificate.Now It Is Hereby Agreed By and Between The Parties As Follows: -
