Section 6 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
6. Central Record Keeping Agency to execute agreement, undertaking and indemnity bond.
(1)The Central Record keeping Agency appointed under rule 4 shall enter into an Agreement with the Appointing Authority.(2)Term and conditions of the agreement may be modified by mutual consent of both the parties.(3)The Central Record keeping Agency, along with the Agreement referred to in sub-rule (1), shall execute the Undertaking and Indemnity Bond in favour of the Appointing Authority.
