Section 11(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(1)Any fee or duly authorised taxes, charges, dues or any other money 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, may also be collected by the Authorised Service Provider or the Authorised Agent as the case may be, except for those payments that are ordinarily required to be made in the form of court fee stamps or treasury challans.
