Section 32(2) in Chhattisgarh E-Court Fees Rules, 2015
(2)The Collector, on verification by accessing the relevant website of the Central Record Agency and after cancelling and locking the distinguished Unique Identification number in the E-Court Fees system and endorsing "CANCELLED" on the original E-Court Fees Certificate with his signature and seal, shall refund the amount mentioned in such Certificate.
