Section 20(2) in Chhattisgarh E-Court Fees Rules, 2015
(2)(i)The Central Record keeping Agency shall be paid commission on the basis of the consolidated receipt statement submitted by it either on a monthly or bimonthly basis as may be determined, from time to time by the Government or in accordance with the agreement;(ii)The commission shall be paid under this sub-rule after deduction of Income Tax at source and the Central Record keeping Agency shall also be liable to pay other taxes as applicable to it under Central or State Acts for the time being force.Chapter-VI Procedure for issue of E-Court Fees Certificate
