Section 11(2) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(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.
