Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 52 in Chhattisgarh E-Court Fees Rules, 2015

52. Issue of Guidelines.

- The Appointing Authority shall issue necessary guidelines/executive orders for the proper implementation of the E-Court Fees System and these rules, wherever required.Form-1[See rule 21]E-Court Fees Application Form
Application Date / /20    
Document description      
Document Description [not exceeding 100 characters]
 
 
 
 
Details of First Party [Name not exceeding 50 characters]
Name-
Address-
Phone- PAN PIN
Details of Second Party [Name not exceeding 50 character]
Name-
Address-
Phone- PAN PIN
Court Fees Payment Details
 
Court Fees Paid by [click] 1stParty 2ndParty Type of Payment Case DD Pay order
RTGS Transfer NEFT Account to Account
Case/D.D./Pay order/NEFT/RTGS Details Cash Deposit Rs.
Bank Branch ............. Denomination  
      1000 x  
      500 x  
      100 x  
      50 x  
      20 x  
      10 x  
      5 x  
Rupees in word-- 2 x  
  1 x  
  Total  
The Information......................................................Signature(For Office Use only)
Verify that Application Form isin..................
To be filed by User To be filed by SUPERVISOR
SUBIN   Certificate Number    
Signature Signature  
E-Court Fees Received by/Name Signature
SHCIL e-Court fees /RECEIPT (To be filed by Client)
Court fees paid by   Court fees paid by 1stParty 2ndParty
Court Fees Amount   Type of Payment Cash D.D. Pay order
RTGS NEFT Account to Account Transfer
Cash/D.D./Account No.   Date- / /20
Bank Name   Branch Name  
Signature with seal  
Form-2[See rule 27]E-Court Fees Application Form For Additional Court Fees
Base Certificate No.                                      
Court Fees Amount Application Date / /20
Court Fees Payment Details (name not exceeding 50 characters)
 
Court Fees Paid by [click] 1stParty 2ndParty Type of Payment Case DD Payordr
RTGS Transfer NEFT Account to Account
Case/D.D./Pay order/NEFT/RTGS Details Cash Deposit Rs.
Bank Branch ............. Denomination  
      1000 x  
      500 x  
      100 x  
      50 x  
      20 x  
      10 x  
      5 x  
Rupees in word-- 2 x  
  1 x  
  Total  
The Information......................................................Signature(For Office Use only)
Verify that Application Form isin..................
To be filed by User To be filed by SUPERVISOR
SUBIN   Certificate Number    
Signature Signature  
E-Court Fees Received by/Name Signature
SHCIL e-Court fees /RECEIPT (To be filed by Client)
Court fees paid by   Court fees paid by 1stParty 2ndParty
Court Fees Amount   Type of Payment Cash D.D. Pay order
RTGS NEFT Account to Account Transfer
Cash/D.D./Account No.   Date- / /20
Bank Name   Branch Name  
Form-3[See rule 32]Details of the E-Court Fees Certificate to be mentioned in the application presented for Refund
Authorised Collection Centre Name -  
Authorised Collection Centre Id. -  
Application date - ................/............/20............
Certificate Number :
IN                                      
Date of Issue of the Certificate …....................../................../20..............
Form-4[See rule 23]Format of Register to be Maintained by Authorised Collection Center
Sr. No. Date Name of Client by whom the Court fees is beingpaid Purpose for which e-Court fee certificate required
(1) (2) (3) (4)
       
Value of the e-Court Certificate Name and signature of the person purchasinge-Court fees Distinguished Unique Identification Certificate No. Signature of ACC
(5) (6) (7) (8)