Section 7 in The Rajasthan Land Revenue (Partition) Rules, 1957
7.
The costs of partitions include-(1)The court-fee stamp required for the application for partition:(2)The court-fee stamps required as process-fees for the service of copies of the proclamation tinder section 122 of the Act, on each of the recorded co-shares who have not joined in the applications.(3)The costs of copies filed by the applicant, including court- fee stamps affixed thereto:(4)The cost of actual partition, including the cost of employing an amin or temporary assistant to the patwari:(5)the costs of any survey found necessary during the proceedings and similarly of any boundary pillars, if any particular co-sharers have not been held separately liable for them:(6)the costs of fees for notices or processes, where these are specifically chargeable and recoverable:(7)The costs of the general stamps on the instrument of partition levied under Act 45. of the Schedule 1 of the Indian Stamp Act. 1899:(8)The cost of the survey shall be calculated at Rs. 25/- per one hundred acres of total area and for the survey of the village-site at the rate of Rs. 8/- per acre or per one hundred houses, whichever is greater.
