(1)In these rules unless there is anything repugnant in the subject or context, -(a)"Act" means the Court Fees Act, 1870 (Act No. 7 of 1870), as amended from time to time in its application to Uttar Pradesh;(b)"Agreement" means the agreement executed between the Appointing Authority and the Central Record-keeping Agency describing the terms and conditions of appointment of the Central Record-keeping Agency;(c)"Appointing Authority" means the Government or the Commissioner of Stamps, authorized by the Government in this behalf by notification in the Gazette for all or any specific purpose under these rules;(d)"Approved Intermediaries" means the Central Record-keeping Agency and the Authorized Collection Centres including all its offices and branches as appointed with the prior approval of the appointing authority to act as an intermediary between the Government and the Court Fees payer for collection of Court Fess under these rules;(e)"Authorized Collection Centre" means an agent appointed by the Central Record keeping Agency, with the prior approval of the Appointing Authority, to act as an intermediary between the Central Record-keeping Agency and the Court Fees payer for collection of Court Fees;(f)"Central Record-keeping Agency" means an agency appointed by the Appointing Authority of computerization of Court Fees Administration System in the State or at such places as the Appointing Authority may determine from time to time;(g)"Commissioner of Stamps" means the Inspector General of Registration appointed under Section 3 of the Registration Act, 1908;(h)"Department" means the Stamp and Registration/Department, Government of Uttar Pradesh;(i)"E-Court Fees" for purposes of Rule 32 of Uttar Pradesh Stamp Rules, 1942 in addition to kind of stamps prescribed therein, means an electronically generated impression to denote the payment of Court Fees;(j)"Form" means a form prescribed by the Appointing Authority Registrar General of the High Court from time to time;(k)"Government" means the State Government of Uttar Pradesh;(l)"Grievance Redressal Officer" means an officer of the department not below the rank of Assistant Commissioner of Stamps, authorized by the Commissioner of Stamps, or an officer not below the rank of Additional District Judge authorized by the Registrar General of the High Court or the District Judge, as the case may be.(m)"Collector" means the "collector" as defined in Indian Stamp Act, 1899.(2)Words and expressions not defined in these rules shall have the same meanings respectively assigned to them in the Court Fees Act, 1870 as amended from time to time in its application to Uttar Pradesh and the Information Technology Act, 2000.
