Section 38 in Himachal Pradesh e-Stamping Rules, 2011
38. Chief Controlling Authority to take appropriate action.
- The Chief Controlling Authority on receipt of such inspection report may take appropriate action including imposition of penalty in accordance with Chapter V of these rules and may terminate the appointment of Central Record Keeping Agency or the Authorised Collection Centre, if so warranted, after giving an opportunity of being heard.Chapter - IX Arbitration and Public grievance redressal system
