Section 3(3) in Jammu & Kashmir Legislative Assembly Secretariat Right To Information Rules, 2012
(3)The Secretary, J&K Legislative Assembly, to facilitate, may provide additionally such alternative mode for payment of fee and cost as it may deem less cumbersome and technically feasible, keeping in view the e-environment of the office. The same, however, shall be widely publicised through official website and /or print media/electronic media so that it is in public domain; and
