The Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

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 as may be determined from time to time by the Director of Electronic Service Delivery may be apportioned to the Government.

(2) The share of the Government out of the service charge so collected shall be remitted by the Authorised Service Provider or the authorised agent to Government treasury as may be determined by the Director of Electronic Service Delivery.