Section 10(4) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013
(4)The service charge shall not include any duly authorized taxes, charges, dues or any other moneys due in respect of a service payable by any person to the Competent Authority concerned that are otherwise payable under the respective Act, rule, regulation or order of the Government when making an application to the concerned Competent Authority.
