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State of Chattisgarh - Section
Section 59 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
59. Issue Guidelines.
- The Appointing Authority shall issue necessary guideline/ executive orders for the proper implementation of the e-Stamping System and these rules, wherever required.Form-1[See Rule 21]E-Stamping Application form(Please fill the application form in capital letters)| Application Date | ...................../..............20................ | √Tick any one | Registrable | Other |
| Document Description (Article) | ||||
| Consideration Amount Rs. | Stamp Duty Amount | Rs …................................. |
| Property Description (not exceeding 100characters) |
| Details of First Party |
| Name | |||||||||
| Address | |||||||||
| Pin Code | PAN No. | Phone No. |
| Details of Second Party |
| Name | |||||||||
| Address | |||||||||
| Pin Code | PAN No. | Phone No. |
| Stamp duty Payment Details |
| Stamp Duty Purchased by : | ||||
| Stamp Duty paid by (√ Tick) | 1st party2nd party | Type of Payment | CashChequeDDPay OrderNEFTRTGSAccount to Account Transfer | |
| Cheque/DD/Pay-order/NEFT/RTGS/Account Details | Cash Deposit | Rs | ||
| Bank Name | Branch Name | Cheque/DD/PO/ UTR/REF/Account No. | Denomination | |
| 1000 x | ||||
| 500 x | ||||
| 100 x | ||||
| 50 x | ||||
| 20 x | ||||
| 10 x | ||||
| 5 x | ||||
| 2 x | ||||
| 1x | ||||
| Rupees (in Words): | Total:- |
| The information given in this form is to the best of my knowledge is correct complete and truly stated. I have read and understood the instructions. | |
| Name of the Party/Representative:..................................... | Signature......... |
| I verify that the application form is in order. | |
| To Be Filled By User | To Be Filled By Supervisor |
| SUBIN | Certificate Number | IN | ||
| Signature | Signature | |||
| Stamp Certificate received by | Name : | Signature : |
| Stamp Duty Purchased by | ............... | Stamp Duty paid by (√ Tick) | 1st party2nd party |
| Stamp Duty Amount Rs. | Type of Payment | CashChequeDDPay OrderNEFTRTGSAccount to Account Transfer | |
| Cheque/DD/Pay-order/NEFT/RTGS/Account No. | Date : / /20 | ||
| Bank Name : | …...................... | Branch Name : | |
| Counter Signature with Seal: |
| Base Certificate no. | IN |
| Stamp Duty Amount | Rs. | Application Date | ….........../........./20............. |
| Stamp duty Payment Details (Name not exceeding 50 characters) |
| Stamp Duty Purchased by : ...................................... | ||||
| Stamp Duty paid by (√ Tick) | 1st party2nd party | Type of Payment | CashChequeDDPay OrderNEFTRTGSAccount to Account Transfer | |
| Cheque/DD/Pay-order/NEFT/RTGS/Account Details | Cash Deposit | Rs | ||
| Bank Name | Branch Name | Cheque/DD/PO/ UTR/REF/Account No. | Denomination | |
| 1000 x | ||||
| 500 x | ||||
| 100 x | ||||
| 50 x | ||||
| 20 x | ||||
| 10 x | ||||
| 5 x | ||||
| 2 x | ||||
| 1x | ||||
| Rupees (in Words): | Total:- |
| 1. | Please submit the duly filled and signed formalong with stamp duty amount at the e-stamping counter. |
| 2. | Stamp duty amount should be rounded off to thenearest rupee. |
| 3. | The correctness of Article type and Stamp Dutyamount should be confirmed from registration offices. |
| 4. | Once the e-stamp is generated nomodification/changes are possible so carefully check the previewof the e-stamp and only then sign the preview. |
| 5. | Once the e-stamp has been generated, paymentcannot be cancelled or refunded by SHCIL. |
| 6. | As per rules for refund of e-Stamp amount youneed to get in touch with the competent authority at theRegistration office appointed by the State Government. |
| 7. | Refund/Cancellation charges are applicable aslevied by the State Government. |
| I have read and understood the aboveinstructions and the information given by me in this form is trueto the best of my knowledge and belief. |
| Name of the Party/Representative : | Signature: |
| I verify that the application form is in order |
| To be filled by USER | To be filled by SUPERVISOR |
| SUBIN | Additional Certificate Number | IN | |||||||
| Signature | Signature | ||||||||
| Stamp Certificate received by | Name : | Signature |
| Base Certificate no. | IN |
| Stamp Duty Purchased by | ............... | Stamp Duty paid by (√ Tick) | 1st party2nd party |
| Stamp Duty Amount | Rs. | Type of Payment | CashChequeDDPay OrderNEFTRTGSAccount to Account Transfer |
| Cheque/DD/Pay-order/NEFT/RTGS/Account No. | Date : / /20 | ||
| Bank Name : | …...................... | Branch Name : | |
| Counter Signature with Seal: |
| Authorised Collection Centre Name | - | |
| Authorised Collection Centre Id. | - |
| Application date | - | //20 |
| Certificate Number : |
| IN | |||||||||||||||||||
| Date of Issue of the Certificate | …....................../................../20.............. |
| Sr. No. | Date | Name of Client by whom the stamp duty is beingpaid | Purpose for which e-stamp required (Article no) |
| (1) | (2) | (3) | (4) |
| Value of the e-Stamp Certificate | Name and signature of the person purchasinge-Stamp | Specific computer generated e-Stamp CertificateNo. | Signature of ACC |
| (5) | (6) | (7) | (8) |