SCBA writes to Secretary General, Supreme Court, requesting inclusion of RuPay card and UPI for payment of court fees

SCBA writes to Secretary General, Supreme Court, requesting inclusion of RuPay card and UPI for payment of court fees. For the payment

SCBA writes to Secretary General, Supreme Court, requesting inclusion of RuPay card and UPI for payment of court fees.

For the payment of Court Fees, the Supreme Court website is accepting payments from only four credit Cards i.e. Visa, Mastercard, Mistro and American express. It does not provide the facility of payment through Rupay Cards and UPI. 

Rupay was a payment scheme launched by the Government of India to fulfill vision of India’s own, domestic, open and multilateral payment system and UPI is an initiative by Government of India with multiple benefits. Both schemes are being highly promoted by the Government of India, therefore most of the Banks are issuing RuPay Cards where a large population as also many members of the Bar use the Rupay Cards and UPI system for payments.

Therefore, SCBA requested that payments for this purpose should also be accepted through RuPay Card and UPI. 


Supreme Court Bar Association

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