(1)The Central Record-keeping Agency may appoint agent(s), hereinafter called Authorized Collection Centres, with the prior approval of the Appointing Authority, to act as an intermediary between the Central Recordkeeping Agency and the Court Fees payer for collection of Court Fees. The service charges, commission, or fee etc. payable to Authorized Collection Centres shall be paid by the Central Record-keeping Agency at their own level as mutually agreed between them.
