Section 25 in National Savings Certificates (VIII Issue) Rules, 1989
25. Fees.
(1)A fee of rupees five shall be chargeable in respect of the following transactions namely:-(i)transfer of certificates from one person to another other than a transfer from the holder to a court of law;(ii)issue of duplicate certificate under rule 13(iii)issue of certificate of discharge under rule 18.(iv)conversion from one denomination to another under rule 23.Explanation. - The fee to be charged for a conversion under clause (iv) shall be based on the number of certificates required to be issued on such conversion.(2)A fee of rupee five shall be chargeable on every application for registration of nomination or of any variation in nomination or cancellation thereof.Provided that no fee shall be charged on an application for registration of the first nomination.
