Section 11(2) in Himachal Pradesh e-Stamping Rules, 2011
(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)
