Section 43 in THE ADMINISTRATOR GENERAL’S ACT, 1913
43. Disposal of fees.–
(1)Any expenses which might be retained or paid out of any estate in the charge of the Administrator General, if he were a private administrator of such estate, shall be so retained or paid and the fees prescribed under section 42 shall be retained or paid in like manner as and in addition to such expenses.(2)The Administrator General shall transfer and pay to such authority, in such manner and at such time as the Government may prescribe, all fees received by him under this Act, and the same shall be carried to the account and credit of the Government [The words “of India” repealed by the Official Trustees and Administrator General’s Acts (Amendment) Act, 1922 (XXI of 1922), s. 7.][* * *].
