Section 5 in The Information Technology (Use Of Electronic Records And Digital Signatures) Rules, 2004
5. Payment and receipt of fee or charges
.-The payment of receipt of any fee or charges for filing, creation or issue of any electronic record under clause (a) of sub-section (2) of section 6 of the Act may be made in a cheque in the electronic form.Explanation .-For the purposes of this rule, "a cheque in the electronic form "has the meaning assigned to it in clause (a) of Explanation 1 to section 6 of the Negotiable Instrument Act, 1881 (26 of 1881).
