13. Eligibility criteria for appointment of Authorized Collection Centre.
(1)Any scheduled bank, any financial institution, an undertaking controlled by the Reserve Bank of India or the Financial Institution, Undertaking controlled by the Government, or a Post Office will be eligible for appointment as Authorized Collection centre, subject to prior approval of the Appointing Authority under Rule 12.(2)An individual may be appointed to act as Authorized Collection Centre on terms and conditions prescribed by the Appointing Authority in consultation with the Central Recordkeeping Agency.(3)An individual may also purchase E-Court Fees certificate online after registering on the website of the Central Record-keeping Agency by one self or may prescribe it through an authorized agent.
