31. Verification and locking the details of E-Court Fees certificate.
- Courts, after making the enquiry envisaged by the Act, shall verify the correctness and authenticity of the E-Court Fees certificate used in the document by accessing the relevant website of the Central Record-keeping Agency, to verify its unique identification number with the help of a bar code scanner. After such verification, the Courts shall lock the E-Court Fees certificate by using user ID Code and password provided by the Central Record-keeping Agency to prevent re-use of such certificate.The concerned officer shall not disclose the user ID and password provided by the Central Record-keeping Agency, and if the wrong and unauthorized use thereof results in a loss to the State Government, the concerned officer shall be held responsible for the same.
