- The finally published record, as completed under Rules 62 and 66, shall be made over to the Deputy Commissioner of the district, and shall bear a certificate, that it is the finally published record, under the Revenue-Officer's signature and seal.[Chapter VII] [Under Notification No. 2576 L.A. -25 dated 5th December, 1921, the court-fee leviable has been either reduced or remitted in respect of matters referred to in clauses (8), (30), (31), (32), (33), (34) and (38) of the notification.] General Scale of Fees
