Section 34 in The Administator-General's (United Provinces) Rules, 1929
34. Reduction of fees.
- If in any case it appears to the Administrator-General that the circumstances of an estate proposed to be administered by him are or probably will be, such as to render his duties in relation thereto simple or that payment of the fees in full would result in hardship to the heirs, legatees or creditors having regard to circumstances of the case, he may remit any part (not exceeding one half) of any prescribed fees but in every such case the reason for so doing shall be recorded by him and a report of such cases, except where a remission is allowed in charging the prescribed minimum fee, shall be submitted every half year to the Government, provided that no second report shall be made if the reasons for allowing remission have not altered, and provided also that nothing contained in this rule shall affect the order of payment of the administration fee and expenses.
