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State of Uttar Pradesh - Section
Section 39 in U.P. E-Court Fees Rules, 2016
39. Penalty for delay in remittance to Government account.
- In case the Central Record-keeping Agency fails to remit the amount of collected Court Fees in proper Account Head of the State within the period stipulated in sub-rule (1) of Rule 20, the Central Record-keeping Agency shall be liable to pay penalty for the delay, besides the collected amount of Court Fees in the following manner -| Period of delay | Penalty | |
| (i) | When the amount of court fees so collected isremitted on third working day or after that day but on or beforeseventh working day from the date of collection; | (i) Amount equal to the commission payable tothe Central Record-keeping Agency; |
| (ii) | When the amount of court fees so collected isremitted after closing seventh working day from the date ofcollection. | (ii) In addition in to the penalty of imposedabove compound penalty of one per cent per day of the amount ofCourt Fees shall also be imposed from the first day of default. |