Section 11(1) in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
(1)The Central Record keeping Agency shall have to use such software that the following minimum details are shown on the e-stamp certificate,-(a)Distinguished Unique Identification number of the Certificate so that it is not repeated on any other certificate during the lifetime of the E-Stamp system;(b)date and time of issue;(c)amount of Stamp Duty paid through the certificate in words and figures;(d)name of the purchaser of the e-stamp;(e)names of the parties to the instrument;(f)description of the instrument on which the Stamp duty is intended to be paid;(g)description of the property (if any) which is subject matter of the instrument;(h)code, location and district of the issuing branch of the Approved Intermediary;(i)any other distinguishing mark of the certificate e.g. bar code etc.; and(j)space for signature and seal of the "e-Stamp certificate issuing/ Authorised signatory" of the Central Record keeping Agency or Authorised Collection Center.
