Section 29 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
29. Use of e-Stamp certificate (how to be written).
(1)Every instrument stamped with an e-stamp certificate shall be written in such manner that the e-stamp certificate may appear on the face of the instrument and the same e-stamp certificate cannot be used for or applied to any other instrument.(2)No second instrument chargeable with the duty shall be written upon the e-Stamp certificate, upon which an instrument chargeable with duty has already been written.(3)Every instrument written in contravention of sub-rule (1) and sub-rule (2) shall be deemed to be unstamped and same shall be dealt with as per provisions of the Act.
