Section 7(2) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(2)Appointment of the Central Record keeping Agency shall be terminated only after,-(a)having been given a three months show-cause notice specifying the grounds under sub-rule (1);(b)having been given a reasonable opportunity of being heard;(c)the explanation offered by the Central Record keeping Agency has not been found to be satisfactory; and(d)if the Central Record keeping Agency in case of breach of obligation, fails to cure the breach within three months period from the date of such show-cause notice.
