Section 20 in Chhattisgarh E-Court Fees Rules, 2015
20. The Court Fees to be remitted in the Government account and commission payable to the Central Record Keeping Agency.
(1)The Central Record keeping Agency shall reconcile and remit the consolidated amount of Court Fees collected by its own offices and branches or through Authorised Collection Centers, in the appropriate head "0030 Stamp and Registration (Judicial), 101-Sales of Stamps, - Receipt from e-Court Fees" of accounts of treasury in the manner prescribed hereunder,-(a)The amount shall be emitted not later than the closure of business hours of next two working days from the date of such collection of Court Fees or within such period as may be prescribed in the agreement;(b)the method of remittance of the amount of Court Fees by the Central Record keeping Agency to the head account of the State shall be through Electronic Clearing System (ECS) or online Banking Fund Transfer or Challan or otherwise as may be directed in writing by the Appointing Authority from time to time;(c)the remittance referred to in this rule shall be made to the Government Treasury or the Authorised Banks(s) and the Central Record keeping Agency shall maintain the daily account of such remittance in the Register as specified in Form as may be prescribed by the Appointing Authority.(2)(i)The Central Record keeping Agency shall be paid commission on the basis of the consolidated receipt statement submitted by it either on a monthly or bimonthly basis as may be determined, from time to time by the Government or in accordance with the agreement;(ii)The commission shall be paid under this sub-rule after deduction of Income Tax at source and the Central Record keeping Agency shall also be liable to pay other taxes as applicable to it under Central or State Acts for the time being force.Chapter-VI Procedure for issue of E-Court Fees Certificate
