Section 2(f) in Chhattisgarh Citizen Service (Electronic Governance) Rules, 2003
(f)'Notified Citizen Service', with its grammatical variations and cognate expressions, means a service so notified by the Competent Authority under these Rules and includes receiving of applications, petitions and issue of acknowledgements thereof; collection of duly authorised taxes, charges, dues or any other moneys payable and issue of acknowledgements thereof, and delivery of print-outs of any certificates, documents, permission etc., in electronic form or any other electronic communications received for consideration by or from the Principal Office or any office of functionary working on behalf of any subordinate office thereof, or performance of any other functions entrusted to a Choice Agent;
