Section 13 in Himachal Pradesh e-Stamping Rules, 2011
13. Eligibility for appointment of Authorized Collection Center.
- Any Nationalized or Scheduled Bank controlled by Reserve Bank of India or Financial Institutions or Undertaking controlled by Central or State Government or Post Offices or offices or branches of the Central Record Keeping Agency or such other Agencies as approved by the Chief Controlling Authority shall be eligible for appointment as Authorized Collection Centre.
