20. Central Record-keeping Agency to deposit the Court Fees to Government Account and payment of commission to CRA.
(1)The Central Record-keeping Agency shall reconcile and deposit the consolidated amount of Court Fees collected by its offices/branches and by its Authorized Collection Centres in the proper head of account of Court Fees, as may be notified from time to time by the Government, not later than the closure of business hours of next two working days from the date of such collection of Court Fees or within such period as may be prescribed to in the Agreement, which shall not be more than two working days.(2)The method of remittance of the Amount of Court Fees by the Central Recordkeeping Agency to the proper head of the State shall be through Electronic Clearing System (ECS), Real Time Gross Settlement (RTGS), National Electronic Fund Transfer (NEFT), Challan or as directed in writing by the Appointing Authority from time to time.(3)The deposit referred in sub-rule (1) shall be transferred to the Government account under specified head of account by means of depositing through challan in the banks authorised to carry on Government transactions. The Government Treasury or Authorized Banks and the Central Record-keeping Agency shall maintain the daily account of such deposits in a Register which shall be in such form as may be determined from time to time by the Appointing Authority.(4)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 bi-monthly basis as may be determined from time to time by the Government or in accordance with the Agreement. The commission shall be paid under this sub-rule after deducting Income Tax at source. The Central Record-keeping Agency shall be liable to pay other payable under Central or State Act.
