Section 37 in Chhattisgarh E-Court Fees Rules, 2015
37. Penalty for delay in remittance to Government Account.
- In case the Central Record keeping Agency fails to remit the amount of collected Court Fees within the period as stipulated in rule 20 then it shall be liable to pay along with the collected amount of court fees an interest amount calculated @ 12% per annum on the amount of Court Fees so collected for the period of delay in day(s). Any part of a day will be treated as one day for the purpose of such calculation. The interest shall be calculated from the date of payment due till the actual receipts of the amount by the State Treasury.
