Section 151(5) in Maharashtra Land Revenue Code, 1966
(5)Every such booklet shall be prepared, issued and maintained in accordance with the rules made by the State Government in that behalf. Such rules may provide for fees to be charged for preparing, issuing and maintaining the booklet. [The fees so charged may, subject to the order of the State Government, if any, be retained by Revenue Officer preparing, issuing and maintaining the booklet] [These words were added by Maharashtra 18 of 1976, section 2(a).].
