Section 45 in The Maharashtra Electricity (Supply) Rules, 1963
45. Registers of securities, fees for transfer.
(1)The Registrar shall maintain a register or registers showing therein the number of each bond issued and its denomination.(2)Except as otherwise provided by the conditions on which any security is issued, the Registrar shall be entitled to charge a fee not exceeding Rs. 3 as the Board may from time 10 time prescribe in respect of the registration of each one of the following :-(1)Probate of will or letters of administration:(2)Change of name;(3)Power of attorney:(4)Order of Court; and(5)Any other document affecting the registration of a security.(3)If any such registration affects more than one class of security, a separate fee may be charged in respect of each class.(4)The Registrar shall also be entitled to charge a fee not exceeding Rs. 3 as the Board may from time to time prescribe for the sub-division or consolidation of any certificate.
