Section 10(2) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(2)The application for renewal of registration shall be accompanied with a demand draft or a bankers cheque drawn on any scheduled bank or through online payment, as the case may be, for a sum of five thousand rupees in case of the real estate agent being an individual or twenty five thousand rupees in case of the real estate agent other than an individual.
