(2)The fees may be paid to the Registrar of Copyrights, New Delhi, by a postal order or a bank draft issued by a Scheduled Bank as defined in the Reserve bank of India Act, 1934, or by deposit into a Government Treasury or a branch of the Reserve Bank of India or the State Bank of India under the head of account: Major Head-0070; 60 Other Services; Minor Head-113; Copyright Registration Fees" or by payment gateway provided in online-filing facility of the Copyright Office website copyright.gov.in.
