- When a survey is extended under the provisions of the last preceding section to the site of any-town or city containing more than two thousand inhabitants, each holder of a building site shall be liable to the payment of a survey fee to be assessed by the Collector under such rules as may be prescribed in this behalf from time to time by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], [provided that the said fee shall in no case exceed such amount for each building site or any portion thereof held separately as the State as the State Government may, having regard to the cost ordinarily incurred in such survey operations, specify in those rules.] [These words were substituted for the words 'provided that the said fee shall in no case exceed twenty rupees for each building site or any portion thereof held separately' by Gujarat 25 of 1977, section 2.]The said survey-fee shall be payable within six months from the date of a public notice to be given in this behalf by the Collector after the completion of the survey of the site of the town or city, or of such part thereof as the notice shall refer to.[***] [The third paragraph was repealed by Bombay 4 of 1913, section 63(b).]
