Section 13(1) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013
(1)Where any person pays a service charge to an authorized service provider or an authorized agent in respect of any notified e-service, the printout or the electronic prompt acknowledging the parent in the relevant form and manner as may be determined by the Director of Electronic Service Delivery and provided to such person by the authorized service provider or authorized agent shall normally be taken as proof of such payment and it shall be presumed that in normal circumstances the dues or claims, for which the acknowledgement is purportedly issued, have been satisfied to that extent.
