Section 8(2) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016
(2)The real estate agent shall pay a registration fee at the time of application for registration by way of a demand draft or a bankers cheque drawn on any scheduled bank or through online payment, as the case may be, for a sum of ten thousand rupees in case of the applicant being an individual or fifty thousand rupees in case of the applicant other than an individual.
