Section 11 in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
11. Fee to be collected by Service Provider.
(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.(2)The fee collected by the Authorised Service Provider or the Authorised Agent shall be remitted with the Government Treasury subject to provision of sub-rule (2) of Rule 12 below in such manner as may be determined by the Director of Electronic Service Delivery by the Authorised Service Provider or the Authorised Agent as the case may be in its entirety.
