Section 12 in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
12. Remittance of service charge and fee by the Service Provider.
(1)Out of the service charge collected by the Authorised Service Provider or the Authorised Agent for an e-service, a percentage of the service charge so received, may be apportioned to the 'Centre for e-Governance' and to any other Society, Body and Government Department, etc. having substantial stake therein, as may determined from time to time by the Director of Electronic Service Delivery.(2)The share of the Government out of the service charge collected under sub-rule (1) shall be remitted by the Authorised Service Provider or Authorised Agent to Government Treasury.
