Section 23(1) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(1)The Authorised person of the ACC/Approved Intermediary will, on confirmation of the payment made under rule 22, enter the requisite information and details as provided by the applicant in the application in Form-1 in his computer system, get the correctness of such entered details verified by the applicant, take his signature on the preview of the e-stamp certificate as proof of verification, download the e-stamp certificate, take out its print, sign with date and affix his seal at the bottom on the right side of the e-Stamp certificate and deliver the same to the applicant after taking their signature on the left side of the e-Stamp certificate.
