Section 11 in Himachal Pradesh e-Stamping Rules, 2011
11. Specification of software to be used by Central Record Keeping Agency.
(1)The Central Record Keeping Agency, in consultation with the Chief Controlling Authority shall design and use such software for indicating the following minimum details of the e-Stamp Certificate, -(a)distinguished serial number or unique identification number (UIN) for each e-Stamp Certificate;(b)date and time of issue of the e-Stamp Certificate;(c)code and location of the 'e-Stamp Certificate issuing branch' of the Central Record Keeping Agency or Authorized Collection Centre;(d)unique reference number;(e)amount of stamp duty paid through the e-Stamp Certificate in words and figures;(f)name and address of the purchaser or authorized person obtaining the e-Stamp Certificate;(g)names of the first party;(h)name of the second party (if involved);(i)brief description of the instrument on which the stamp duty is intended to be paid;(j)brief description of the property which is subject matter of the instrument, if any;(k)any other distinguishing mark of the e-Stamp Certificate, e.g., bar code or security code with micro print and digital optical water mark; and(l)the e-Stamp Certificate shall be as per the format given as Appendix-A to these rules.(2)Central Record Keeping Agency in addition to sub-rule (1) shall also make following provisions, -(a)user-id of the official issuing the e-Stamp Certificate;(b)digital/manual signature and seal of the e-Stamp Certificate issuing officer or authorized signatory of the Central Record Keeping Agency or Authorized Collection Centre;(c)signature of the purchaser or authorized person obtaining the e-Stamp Certificate;(d)web based facility to access the e-Stamp Certificate;(e)passwords and codes for locking of the e-Stamp Certificate by the District Registrars, Sub- Registrars or any other authorized officer appointed by the Chief Controlling Authority to prevent the reuse of any e-Stamp Certificate;(f)the option for purchase of additional e-Stamp Certificate under old certificate number available;(g)facility to cancel the 'spoiled' or 'unused' or 'not required for use' e-Stamp Certificate;(h)passwords and codes to the authorized officials of the department to search and view any e- Stamp Certificate and to access Management Information System (MIS) and Decision Support System Reports (DSSR);(i)details of the issued e-Stamp Certificate on the e-Stamping Server (e-SS) maintained by the Central Record Keeping Agency; and(j)availability of different transaction details and reports relating to e-stamping as mentioned in rule 43 on the website of the Central Record Keeping Agency which shall be accessible only to the officers authorized by the Chief Controlling Authority.Chapter - III Authorized Collection Centers (ACCs)
