Section 12(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(1)Out of the service charge collected by the Authorised Service Provider or the Authorised Agent for an e-service, a percentage of the service charge so received, may be apportioned to the 'Centre for e-Governance' and to any other Society, Body and Government Department, etc. having substantial stake therein, as may determined from time to time by the Director of Electronic Service Delivery.
