14. Collection of stamp duty by the Central Record Keeping Agency and the Authorized Collection Centers.
(1)All the offices or branches of the Central Record Keeping Agency or Authorized Collection Centers shall collect the amount of stamp duty from the Stamp Duty Payer, at the districts or the places, as specified by the Chief Controlling Authority, as the case may be.(2)All the branches of the Central Record Keeping Agency and the Authorized Collection Centers shall access the main server through internet by using a distinguished identification code and a confidential password allotted by the Central Record Keeping Agency. The password shall be kept strictly confidential and the concerned Authorized Collection Centers shall change it immediately after its allotment to maintain the confidentiality.(3)Minimum value of e-Stamp Certificate (i) the e-Stamp Certificate may be issued only for amount exceeding Rs 9,999/- (Rs. Nine thousand nine hundred ninety nine only) or such other minimum amount, as specified by the Appointing Authority from time to time;(ii)the limit referred to in clause (i) of sub-rule 3 shall not apply to issue of e-Stamp Certificate for payment of additional stamp duty under rule 29.
