Section 15 in Himachal Pradesh e-Stamping Rules, 2011
15. Collection of stamp duty by Central Record Keeping Agency and 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, sub-district and the places as specified by the Chief Controlling Authority, as the case may be.(2)All the branches of Central Record Keeping Agency and Authorized Collection Centers shall access the main server through internet by using a distinguished identification number and a confidential password allotted by 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.
