Section 11 in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017
11. Fee to be collected by service provider.
(1)Any fee or duly authorised taxes, charges, dues or any other moneys due in respect of a service payable by any person to the Competent Authority concerned that are otherwise payable under the respective Act, rule, regulation or order of the Government when making an application to the concerned Competent Authority, shall also be collected by the Authorised Service Provider or the authorised agent as the case may be, except for those payments that are ordinarily required to be made in the form of court fee stamps or treasury challans.(2)The fee collected by the Authorised Service Provider or the authorised agent shall be remitted with the Government treasury as may be determined by the Director of Electronic Service Delivery as the case may be.
