Section 2(h) in Chhattisgarh Citizen Service (Electronic Governance) Rules, 2003
(h)'prescribed charge', with its grammatical variations and cognate expressions, means any duly authorised taxes, charges, dues or any other moneys due in respect of Notified Citizen Services payable by any person which such Choice Agent is authorised to collect under these Rules or under general or special orders of the State Government or the Competent Authority, and shall include any service charge;
