Section 13 in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013
13. Presumption with regard to service charge paid to service provider and other conditions of obtaining e-services.
(1)Where any person pays a service charge to an authorized service provider or an authorized agent in respect of any notified e-service, the printout or the electronic prompt acknowledging the parent in the relevant form and manner as may be determined by the Director of Electronic Service Delivery and provided to such person by the authorized service provider or authorized agent shall normally be taken as proof of such payment and it shall be presumed that in normal circumstances the dues or claims, for which the acknowledgement is purportedly issued, have been satisfied to that extent.(2)The payment of service charge to the authorized service provider or the authorized agent shall by no means create any right or title, temporary or permanent in nature in favour of a person concerned regarding obtaining the notified e-services.(3)Mere payment of service charge will not necessarily ensure the delivery of services, if all conditions associated with delivery of the service are not met fully at the time of making payment to the authorized service provider or the authorize.
