Section 46 in Himachal Pradesh e-Stamping Rules, 2011
46. Procedure for home delivery of e-Stamp certificates.
(1)The user will visit at website www.shcilestamp.com and will choose the option online payment.(2)The first time user will select register now and will create his user and password by mentioning mandatory information like Name, Address, email id, Mobile Number etc.(3)After successful registration an activation link will be sent on the registered email id of the user.(4)The user will login online module by using his/her self created user id and password.(5)The user will select Himachal Pradesh from drop down menu and then "Home Delivery" option.(6)The user will do online payment by visa/debit card and provide mandatory details like Name of first party, second party, stamp duty paid & stamp duty amount.(7)Citizen will receive e-stamp certificate through speed post/registration post.(8)Citizens will have to bear actual payment gateway & counter charges.]Form - 1[see rule 6(1)]AgreementThis Agreement is executed and entered at Shimla on this _____ day of _________ 20___between the Government of Himachal Pradesh through the Inspector General of Registration, having his office at 28th Block, SDA Complex, Kasumpti, Shimla-171009, Himachal Pradesh, duly authorised by the Financial Commissioner (Revenue) Government of Himachal Pradesh to act as Chief Controlling Authority on his behalf (hereinafter referred to as the First Party, which expression shall include his successors in the office and assigns) And the (... ... name of the Central Record Keeping Agency ... ...) having its Registered office at ...... ... ... ... ... ...... ... ... ... ... ... ...through Shri ...... ... ... ... ... ...... ...who is duly authorized by the said agency to execute this agreement (hereinafter referred to as the Second Party, which expression shall include its successors and assigns, representatives).The First Party and the Second Party are together referred to as the Parties.Whereas, on the recommendations of the Central Government or after due bidding process the Second Party has been appointed vide Government Notification No. ... ... ... ... ... ... ... dated ... ... ... by the First Party for the Computerized Stamp Duty Administration System (C-SDAS) to denote the payment of stamp duty to the Government of Himachal Pradesh and issuing the e-Stamp Certificates through its own branches or offices and through the Authorised Collection Centers (hereinafter called as ACCs) against a payment of commission or discount @ ... ...percent of the amount of stamp duty so collected through e-stamping mechanism. And Whereas, the Second Party has agreed to work as a Central Record Keeping Agency within the State of Himachal Pradesh and to develop a system for the collection of stamp duty on behalf of the Government of Himachal Pradesh from ultimate purchaser of e-Stamp Certificate.Now It Is Hereby Agreed By and Between The Parties As Follows: -
