(1)All the details of stamp duty collected through this system and remitted to the Government account shall be recorded on day-to-day basis by the Central Record Keeping Agency and it shall furnish the following information and reports to the Chief Controlling Authority and to any other authorized officer:-(i)Audit Reports;(ii)Payment Reports;(iii)Additional Stamp Duty Certificate Reports:(iv)Locked e-Stamp Certificate Report;(v)Remittance Reports;(vi)Cancelled e-Stamp Certificates Report; and(vii)any other Report or Information as may be required by Chief Controlling Authority from time to time.
