Section 13(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(1)Where any person pays a service charge to an Authorised Service Provider or an Authorised Agent in respect of any notified e-service, the print out or the electronic prompt acknowledging the payment in the relevant form and manner as may be determined by the Director of Electronic Service Delivery and provided to such person by the Authorised Service Provider or Authorised 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.
