In
exercise of the powers under Section 21 and Section 26 of the Court Fees Act,
1870 (Act No. 7 of 1870), the Governor is pleased to make the following rules,
namely- PART I: PRELIMINARY (1)
These rules may be called the Uttar Pradesh E-Court Fees Rules,
2016. (2)
These rules will be applicable to the whole State of Uttar
Pradesh. (3)
These rules shall come into force with effect from the date of
their publication in the Gazette. (1)
In these rules unless there is anything repugnant in the subject
or context,- (a)
"Act" means the Court Fees Act, 1870 (Act No. 7 of
1870), as amended from time to time in its application to Uttar Pradesh; (b)
"Agreement" means the agreement executed between the
Appointing Authority and the Central Record-keeping Agency describing the terms
and conditions of appointment of the Central Record-keeping Agency; (c)
"Appointing Authority" means the Government or the
Commissioner of Stamps, authorized by the Government in this behalf by
notification in the Gazette for all or any specific purpose under these rules; (d)
"Approved Intermediaries" means the Central
Record-keeping Agency and the Authorized Collection Centers including all its
offices and branches as appointed with the prior approval of the appointing
authority to act as an intermediary between the Government and the Court Fees
payer for collection of Court Fess under these rules; (e)
"Authorized Collection Center" means an agent appointed
by the Central Record keeping Agency, with the prior approval of the Appointing
Authority, to act as an intermediary between the Central Record-keeping Agency
and the Court Fees payer for collection of Court Fees; (f)
"Central Record-keeping Agency" means an agency
appointed by the Appointing Authority of computerization of Court Fees
Administration System in the State or at such places as the Appointing
Authority may determine from time to time; (g)
"Commissioner of Stamps" means the Inspector General of
Registration appointed under Section 3 of the Registration Act, 1908; (h)
"Department" means the Stamp and
Registration/Department, Government of Uttar Pradesh; (i)
"E-Court Fees" for purposes of Rule 32 of Uttar Pradesh
Stamp Rules, 1942 in addition to kind of stamps prescribed therein, means an
electronically generated impression to denote the payment of Court Fees; (j)
"Form" means a form prescribed by the Appointing
Authority Registrar General of the High Court from time to time; (k)
"Government" means the State Government of Uttar
Pradesh; (l)
"Grievance Redressal Officer" means an officer of the
department not below the rank of Assistant Commissioner of Stamps, authorized
by the Commissioner of Stamps, or an officer not below the rank of Additional
District Judge authorized by the Registrar General of the High Court or the
District Judge, as the case may be. (m)
"Collector" means the "collector" as defined
in Indian Stamp Act, 1899. (2)
Words and expressions not defined in these rules shall have the
same meanings respectively assigned to them in the Court Fees Act, 1870 as
amended from time to time in its application to Uttar Pradesh and the
Information Technology Act, 2000. PART II: APPOINTMENT OF CENTRAL RECORD
KEEPING AGENCY Any public Financial Institution,
Indian Scheduled Bank, a Company engaged in providing depository services
appointed by Central Government, a company recognized by the Government either
individually or in consortium may be eligible for appointment as Central
Record-keeping Agency. The Appointing Authority shall
select and appoint by notification a suitable agency to function a Central
Record-keeping Agency for the State to implement the Computerization of Courts
Fees Administration System in specified courts of the State as declared by the
Appointing Authority from time to time, in the order as mentioned below,- (a)
On the basis recommendations, if any, of the Central Government
regarding appointment of Central Record-keeping Agency, issued from time to
time; (b)
By inviting technical and financial bids through a duly
constituted expert Selection Committee. The term of Central
Record-keeping Agency appointed under these rules shall be five years. (1)
The appointment of the Central Record-keeping Agency shall be on
contract basis and the Agency shall enter into an Agreement with the Appointing
Authority. (2)
The Central Record-keeping Agency shall along with the agreement
referred to in sub-rule (1) execute an Undertaking and Indemnity Bond, in
favour of the Appointing Authority in the manner determined by the Appointing
Authority from time to time. (1)
The appointment of the Central Record-keeping Agency may be
terminated earlier than the agreed term of appointment, on the ground of any
breach of obligation, terms of agreement, the provisions of these rules or the
Act financial irregularity or for any other sufficient reason which shall be
recorded in writing. (2)
The decision to terminate the appointment will be taken,- (a)
after the Central Record-keeping Agency has been given a show-cause
notice specifying the details of ground under sub-rule (1); (b)
after the Central Record-keeping Agency has been given a
reasonable opportunity of being heard; (c)
after consideration of the explanation offered by the Central
Record-keeping Agency; and (d)
in case of breach of obligation, if the Central Record-keeping
Agency fails to cure the breach within the period specified in the show-cause
notice. (3)
If the ground, on which the Appointing Authority has decided to
terminate the appointment, is such that it has also caused loss of revenue to
the State, the Central Record keeping Agency shall be bound to pay the entire
amount of revenue loss, in addition to such amount of penalty as may be imposed
by the Appointing Authority. (4)
The amount or penalty that may be imposed under sub-rule (3) will
not exceed twice the loss of revenue. (5)
On termination of appointment under this Rule, the Central
Record-keeping Agency shall transfer all the data generated during the period
of appointment to the Government. After the termination of the appointment, the
Central Record-keeping Agency, shall not use or cause to be used the data
generated during the period of appointment for its business or any other
purpose. (1)
The application for renewal of appointment of the Central
Record-keeping Agency will be made to the Appointing Authority at least three
months before the expiry of the running term of appointment. (2)
The Appointing Authority may, before taking decision on the
application for renewal of the appointment of the Central Record-keeping
Agency, call for any information or record from the Department or the Central
Record-keeping Agency or the Authorized Collections Centers or any other person
or body. (3)
The Appointing Authority, on being satisfied about the suitability
of renewal, may renew the appointment. (4)
If the Appointing Authority decides to renew the appointment, a
fresh agreement referred in sub-rule (1) of Rule 6 and Undertaking and
Indemnity Bond referred to in sub-rule (2) of Rule 6, will be executed with
suitable amendments, if any. (5)
The Appointing Authority shall have power to refuse the renewal of
the term of appointment for reasons to be recorded in writing. (1)
The Central Record-keeping Agency shall be responsible for- (a)
creating need based infrastructure, hardware and software in
designated places in consultation with the Appointing Authority and its
connectivity with its main server; (b)
creating need based hardware and software in designated Courts,
and at authorized collection Centers (the appoint of contract for payment of
Court Fees) in the identified cities/places; (c)
providing suitable and adequate training for operation and the use
of the system to the personnel of Department/Courts as may be specified from
time to time by the Appointing Authority; (d)
facilitating in selection of Authorized Collection Centers for
collection of Court Fees and issuing of E-court Fees Certificates; (e)
coordinating between the central server of Central Record-keeping
Agency, Authorized Collection Centers, offices of court supervisory and
controlling officers/courts and any other office or places as may be specified
by the Appointing Authority; (f)
Collecting Court Fees in accordance with these rules and remitting
it in the proper Head of Account of the State as directed from time to time by
the Appointing Authority; (g)
Developing and designing various reports as required under these
rules and as directed by the High Court of Judicature at Allahabad and the
Appointing Authority from time to time; (h)
It shall be duty of the Central Record-keeping Agency be mutually
agreed upon between, Appointing Authority, Central Record-keeping Agency and
the court. (2)
(a) The Central Record-keeping Agency shall provide, transfer or
share without the written permission of the Appointing Authority any hardware,
software or any other technology or details in respect of the E-Court Fees
project undertaken by it in the State to anybody other than the duly appointed
Authorized Collection Centers. (b) Deploy the E-Court Fees
application software after getting the security audit conducted by agency
empowered by the Government. The security audit shall also be required whenever
there is any change in the E-Court Fees application software subsequently. (c) Maintain the logs of all the
activities on the server dedicated for E-Court Fees under guidelines of Indian
Computer Emergency Response Team "CERT" on regular basis. (1)
The Central Record-keeping Agency shall be entitled to such
Commission on the amount of E-Court Fees collected as may be notified by the
Government in the Gazette from time to time. (2)
The commission payable to the Central Record-keeping Agency shall
be subject to the condition specified in Rule 20. (1)
The Central Record-keeping Agency shall have to design and use
software in such a manner that the following minimum details are shown on the
E-Court Fees certificate- (a)
Distinguished Unique Identification number of the Certificate so
that it is not repeated on any other certificate during the lifetime of the
E-Court Fees system; (b)
date and time of issue; (c)
amount of Court Fees paid through the certificate in words and
figures; (d)
in case of E-Court Fees certificate above ninety-nine rupees, name
of the litigant; (e)
location code of the issuing branch or the Approved Intermediary;
and (f)
any other distinguishing mark on the certificate e.g. bar code
etc., if any, (2)
The software to be used by the Central Record-keeping Agency shall
also provide- (a)
facility to Courts/Designated Officials to lock the E-Court Fees
certificate used in a document; (b)
facility to cancel the spoiled unused or not required E-Court Fees
certificate; (c)
necessary user ID and passwords to be used by the designated
officials of the Court to search, access and view any E-Court Fees certificate
and to access Management Information System. The Central Record-keeping Agency
shall provide these passwords to the concerned officials or the Courts as
directed by the Appointing Authority or Registrar General of the High Court; (d)
availability of details of the issued E-Court Fees certificate on
the E-Court Fees Server maintained by the Central Record-keeping Agency; and (e)
availability of the different transaction details and reports
relating to E-Court Fees on the website of the Central Record-keeping Agency
which will be accessible to the officers mentioned in sub-rule (2)(c). PART IV: AUTHORIZED COLLECTION CENTER (1)
The Central Record-keeping Agency may appoint agent(s),
hereinafter called Authorized Collection Centers, with the prior approval of
the Appointing Authority, to act as an intermediary between the Central Record
keeping Agency and the Court Fees payer for collection of Court Fees. The service
charges, commission, or fee etc. payable to Authorized Collection Centers shall
be paid by the Central Record-keeping Agency at their own level as mutually
agreed between them. (1)
Any scheduled bank, any financial institution, an undertaking
controlled by the Reserve Bank of India or the Financial Institution,
Undertaking controlled by the Government, or a Post Office will be eligible for
appointment as Authorized Collection center, subject to prior approval of the
Appointing Authority under Rule 12. (2)
An individual may be appointed to act as Authorized Collection
Center on terms and conditions prescribed by the Appointing Authority in
consultation with the Central Record keeping Agency. (3)
An individual may also purchase E-Court Fees certificate online
after registering on the website of the Central Record-keeping Agency by one
self or may prescribe it through an authorized agent. All the office/branches of the
Central Record-keeping Agency in specified places of the State, as declared by
Appointing Authority from to time, may collect the payment of Court Fees for
which separate approval from the Appointing Authority under Rule 12 will not be
required. All such Approved Intermediaries
shall be equipped with the required computers, printers, internet connectivity,
and other related infrastructure, which is necessary to implement the E-Court
Fees System as specified by the Central Record-keeping Agency from time to
time. The cost of providing equipment
and infrastructure referred to in Rule 15 will be borne by the concerned
approved intermediaries. State may specify Courts/places
to establish counter for issue of E-Court Certificate. The Appointing Authority may at
any time, for reasons to be recorded in writing, advice the Central Record
keeping Agency to terminate the agency of any Authorized Collection Center and
the Central Record-keeping Agency shall on such advice terminate the agency of
such Authorized Collection Center. (1)
The E-Court Fees certificates may be issued only for amount
exceeding Rs. 5 (Rupees Five only) or such other minimum amount as may
specified by the Appointing Authority from time to time. (2)
The limit referred to in sub-rule (1) shall not apply to issue of
E-Court Fees certificate for apply to issue of E-Court certificate for payment
of additional Court Fees under Rule 28. PART V: REMITTANCE OF THE COURT-FEES
TO GOVERNMENT ACCOUNT (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 Centers 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 Record keeping 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. PART VI: PROCEDURE FOR ISSUE OF
E-COURT FEES CERTIFICATE A person desiring to pay Court
Fees shall make an application in the prescribed Form to any of the branch of
the Central Record keeping Agency or Approved Intermediaries with the requisite
details for getting the E-Court Fees certificate. Payment of the amount of Courts
Fees shall be made by Cash or Pay Order or Cheque or Bank Draft or Electronic
Clearing System or Real Time Gross Settlement or any other mode of transfer of
funds, as may be directed by the Appointing Authority. (1)
The Authorized official of approved Intermediary shall issue the
E-Court Fees certificate under Rule 22. (2)
The Approved Intermediary issuing the E-Court Fees certificate
shall keep a daily account of issued E-Court Fees certificates in a Register to
be maintained and take signature of purchaser or the authorized person, as the
case may be, on the relevant column of the Register. The Approved Intermediary shall
ensure that the person assigned the duty of issuing E-Court Fees certificate is
a duly authorized representative of the Agency or Institution and has suitable
credentials. The printing of E-Court Fees
certificate shall be done by non-washable permanent black ink on a durable
paper or in a manner determined by the Appointing Authority. The details of issued E-Court
Fees certificate shall be made available on the E-Court Fees website maintained
by the Central Record-keeping Agency and shall be accessible to any person
authorized by the Appointing Authority in this behalf including the Courts
holding a valid User ID and password which shall be provided by the Central
Record-keeping Agency. Any person who holds E-Court Fees
certificate and is required to pay on additional amount of Court Fees, may make
an application in the Form prescribed with payment of such amount of additional
Court Fees to the Approved Intermediary. (1)
The Approved Intermediary shall issue E-Court Fees certificate for
such additional Court Fee on separate sheet of paper in the manner prescribed
in Rules 21 to 25. (2)
Judicial stamp may be used together with the E-Court Fees
certificates to pay the Court Fees chargeable on a document under the Act. (1)
E-Court Fees certificate used in a document shall not be used in
any other document. (2)
A document not in compliance with sub-rule (1) shall be deemed to
be unstamped and shall be dealt with under the provisions of the Act. A Distinguished Unique Identification
Number of the E-Court Fees certificate shall be written or printed at the top
of the document. Courts, after making the enquiry
envisaged by the Act, shall verify the correctness and authenticity of the
E-Court Fees certificate used in the document by accessing the relevant website
of the Central Record-keeping Agency, to verify its unique identification
number with the help of a bar code scanner. After such verification, the Courts
shall lock the E-Court Fees certificate by using user ID Code and password
provided by the Central Record-keeping Agency to prevent re-use of such
certificate. The concerned officer shall not
disclose the user ID and password provided by the Central Record-keeping
Agency, and if the wrong and unauthorized use thereof results in a loss to the
State Government, the concerned officer shall be held responsible for the same. PART VII: REFUND OF E-COURT FEES (1)
An application for refund of 'spoiled' or 'misused' or 'not
required' E-Court Fees certificate shall be made in the Form prescribed along
with the E-Court Fees certificate to the Collector within whose jurisdiction
the E-Court Fees certificate is required to be locked by the Court for use. (2)
On verification by accessing the relevant website of the Central
Record-keeping Agency, the Collector shall cancel and lock the verified E-Court
Fees certificate and endorse "cancelled" on the original E-Court Fees
certificate with his signature and seal. The procedure for refund prescribed
under Chapter V of the Court Fees Act, 1870 shall apply mutatis mutandis with
such modifications as are necessary. (3)
The Collector shall maintain a record of such cancelled E-Court
Fees certificate in his office. PART VIII: INSPECTIONS, AUDIT AND
APPRAISAL OF THE PERFORMANCE OF THE SYSTEM (1)
Officers authorized to inspect, any supervisory officer of the
Department or any private or public sector technical-cum-audit expert/agency
duly authorized by the Appointing Authority or by the Commissioner of Stamps in
this behalf may inspect all or any of the branches/offices of the Central
Record-keeping Agency and Approved Intermediaries located within its
jurisdiction. (2)
The Commissioner of Stamp may, however, at any time on receipt of
a complaint or suo motu, direct any official of the Department to inspect any
branch or office of the Central Record-keeping Agency or Approved
Intermediaries and to submit a report, besides the regular inspections
mentioned in sub-rule (1). (3)
The Accountant General, Uttar Pradesh, Allahabad may also make
audit of the receipts and remittances made by the Central Record-keeping
Agency. All or any of the
branches/offices of the Central Record-keeping Agency and Approved
Intermediaries in the State will be inspected and audited as per the schedule
provided by the appointing authority. During such inspection the
Inspecting Officer or the expert/agency may require the Officer In-charge of
the inspected branch/office to provide any information on soft and or hard copy
of any electronic or digital record related to the collection and remittance of
Court Fees relating to any period of same and the concerned Central
Record-keeping Agency or Approved Intermediary shall provide such information
or (sic on) priority basis The Inspecting officer and the
technical-cum-audit expert/agency shall submit inspection report mentioning the
omissions, violations, delays or irregularities, if any, and give suggestions
and recommendations to the Commissioner of Stamps. The Commissioner of Stamps on
receipt of inspection report shall take appropriate action in the matter and
may (if so warranted by the circumstances) make recommendation to the
Appointing Authority, including imposition of penalty and/or termination of
appointment of Central Record-keeping Agency or the agency Authorized as
Collection Center. If the Commissioner of Stamps is also authorized by the
Government to function as Appointing Authority, he will take appropriate action
in that capacity. The Appointing Authority may,
after giving a reasonable opportunity of being heard to the Central
Record-keeping Agency or the Agency authorized as Collection Center, take any
appropriate action as it deems fit on the basis of the inspection technical
audit report and the recommendations of the Commissioner of Stamps. PART IX: PENALTY FOR
OMISSIONS AND VIOLATIONS In case
the Central Record-keeping Agency fails to remit the amount of collected Court
Fees in proper Account Head of the State within the period stipulated in
sub-rule (1) of Rule 20, the Central Record-keeping Agency shall be liable to
pay penalty for the delay, besides the collected amount of Court Fees in the
following manner- Period of delay Penalty (i) When the amount of court
fees so collected is remitted on third working day or after that day but on
or before seventh working day from the date of collection; (i) Amount equal to the
commission payable to the Central Record keeping Agency; (ii) When the amount of court
fees so collected is remitted after closing of seventh working day from the
date of collection. (ii) In addition in to
the penalty imposed above compound penalty of one per cent per day of the
amount of Court Fees shall also be imposed from the first day of default. (1) The
Central Record-keeping Agency shall be given a reasonable opportunity of being
heard to explain any delay in remitting the Court Fees and the consequent
liability to pay penalty under Rule 39. (2) If the
Commissioner of Stamps is satisfied that the delay in remittance was caused due
to reason(s) beyond the control of the Central Record-keeping Agency (such as
Act of God, Act of Civil or Military Authorities, fire, epidemic, war,
terrorist acts, riots, earthquakes, storms, typhoons, floods), he may waive the
penalty stipulated in Rule 39 either fully or partially." (3) In case
of any dispute or the penalty imposed, the matter may be referred to the
Government, and the decision of the Government shall be final. (1) If any
act, omission, irregularity or violation on the part of the Central
Record-keeping Agency or any of its Authorized Collection Centers has resulted
in loss of revenue to the Government, the Central Record-keeping Agency shall
indemnify such amount of loss of revenue along with interest calculated at the
rate of one and half per cent per mensem and penalty not exceeding twice the
loss of revenue to the Government. (2) The
Central Record-keeping Agency shall, however be given an opportunity of being
heard before taking a decision under sub-rule (1). In case,
the Central Record-keeping Agency does not to pay the amount due to the Government
and the penalty imposed by the Appointing Authority under these rules, such
amount may be recovered as arrears of land revenue. All disputes and differences
between the parties to the Agreement shall as far as possible, be settled
amicably failing which all such disputes shall be referred to a mutually agreed
arbitrator under the provisions of the Indian Arbitration and Conciliation Act,
1996 (Act No. 26 of 1996). The venue of arbitration shall be
at Lucknow. PART XI: PUBLIC
GRIEVANCE REDRESSAL SYSTEM (1)
The Commissioner of Stamp will designate one or more Officers of
the department, called "Grievance Redressal Officer" to look and
enquire into the complaints received against the misconduct or irregularities
of the Central Record keeping Agency or its Authorized Collection Centers of
any other person of the department related with the implementation of these
rules. (2)
The Registrar General of the High Court or the District Judge, as
the case may be, will designate an officer not below the rank of Additional
District Judge called "Grievance Redressal Officer" to look and
enquire into the complaints received against the misconduct or irregularities
of the officials of the Court related with the implementation of these rules. Any person paying Court Fees who
has a grievance in relation to the services of the Central Record-keeping
Agency or any of its Authorized Collection Center or any other person related
with the implementation of these rules, may make a complaint to the concerned
Grievance Redressal Officer with evidence to support the complaint. (1)
The Grievance Redressal Officer on receiving a complaint will
immediately bring it to the notice of the Commissioner of Stamps or the
Registrar General of the High Court or the District Judge, as the case may be. (2)
The Commissioner of Stamps or the Registrar General of the High Court
or the District Judge, as the case may be, may direct the Grievance Redressal
Officer or any other Officer (to be called Enquiry Officer) to enquire into the
complaint. (3)
The Enquiry Officer shall give a reasonable opportunity of being
heard to the parties concerned. (4)
The Enquiry Officer shall submit the enquiry report to the
Commissioner of Stamps or the Registrar General of the High Court or the
District Judge, as the case may be. (1)
On the basis of the enquiry report, the Commissioner of Stamps
shall take appropriate action under these rules against the Central
Record-keeping Agency or will make suitable recommendations to the employer of
the concerned official for taking appropriate action. (2)
On the basis of the enquiry report, the Registrar General of the
High Court or the District Judge, as the case may be, shall take appropriate
action against the officials of the court. PART XII: MANAGEMENT
INFORMATION SYSTEM/DECISION SUPPORT SYSTEM (1)
The Central Record keeping Agency shall provide Login ID and
password to the Commissioner of Stamps and the Registrar General of the High
Court and to any or all such officers as they may direct in this regard, for
online access of the required information report in the E-Court Fees System. (2)
The Central Record-keeping Agency shall furnish such information
including the following information reports to the Commissioner of Stamps and
the Registrar General of the High Court and to any or all such other officers
as they may direct- (a)
Audit trail report.- Tracking of all system based
actions performed by users of collecting branches/offices of the Central
Record-keeping Agency and the Authorized Collection Centers pertaining to any
specified day or period; (b)
Government payable reports.- Authorized Collection Center-wise
(including collection branches of the Central Record-keeping Agency) Total
collection report of any specified day or period; (c)
Additional Court Fees certificate reports.- For all or any of the collecting
branches/offices of the Central Record-keeping Agency and Authorized Collection
Centers pertaining to any specified day or period; (d)
Locked E-Court Fees certificate reports.- Relating to all or any of the
Courts pertaining to any specified day or period; (e)
Remittance reports.- A district-wise details of the
remittances made by the Central Record-keeping Agency into the Government
Account pertaining to any specified day or period; (f)
Report of cancelled E-Court Fees certificates.- Report pertaining to specified
day or period; (g)
Certificate Generation reports.- Report of E-Court Fees
certificates generated for any/all collecting branches/offices of the Central
Record-keeping Agency and the Authorized Collection Centers pertaining to any
specified day or period; (h)
Yearly Court Fees Collection reports.- Yearly report of Court Fees
collected by any/all of the collecting branches/offices of the Central
Record-keeping Agency and the Authorized Collection Centers; (i)
Court Fees Type Collection report-Showing category of
document-wise monthly Court Fees collections of any calendar year for any/all
collecting branches/offices of the Central Record-keeping Agency and the
Authorized Collection Centers; (j)
Court Fees monthly collection report-Court Fees monthly collection
report of any calendar year for any/all of the collecting branches/offices of
the Central Record-keeping Agency and the Authorized Collection Centers; and (k)
Any other report or information as may be required by the
Commissioner of Stamps from time to time. The Treasury Officer shall verify
from the account scroll received from the branch of the bank carrying on the
work of Government Business Branch, the details of the daily remittances of
Court Fees made by the Central Record-keeping Agency into the Government
Account referred to in Rule 20. PART XIV: DELEGATION
OF POWERS The Appointing Authority by
making an order in writing may delegate all or any of its powers and/or
functions to the officer(s) of the department. The Government may amend these
rules by notification in the Gazette. In case of any conflict between
these rules and the U.P. Stamp Rules, 1942, these rules shall prevail. The facility of payment of
E-Court Fee through the E-Court Fee Administration System shall come into
effect in the High Court and the District Courts from such dates as mutually
agreed between the Appointing Authority, Central Record-keeping Agency and the
High Court and upon such date being notified by the Registrar General of the
High Court.UTTAR PRADESH E-COURT FEES RULES,
2016
PREAMBLE