Section 38 in Chhattisgarh E-Court Fees Rules, 2015
38. Dispute regarding delay in remittance.
(1)The Central Record keeping Agency shall be given a reasonable opportunity of being heard to explain any delay in depositing the Court Fees before the consequent liability to pay penalty under rule 37 is imposed on it.(2)If the Appointing Authority is satisfied that the delay in remittance was caused due to reason(s) beyond the control of the Central Record keeping Agency (such as Act of God, Act of Civil or Military Authorities, fire, epidemics, war, terrorist acts, riots, earthquakes, storms, typhoon, floods), he may waive off the penalty stipulated in rule 37 either completely or partially.(3)In case of any dispute on any penalty imposed, the matter may be referred 10 the Government, and the decision of the Government shall be final.(4)The place of resolving such dispute shall be Raipur, Chhattisgarh.
