Section 127 in Rules Under the Land and Revenue Regulation
127. Fees payable on registration of talukdari tenures.
- No application for registration of talukdari and other similar tenures under section 55 of the land and Revenue Regulation shall be entertained until the application has paid fee at the following rates:-(a)If the annual rent of the tenure does not exceed Rs 1,000 at the rate of 5 per cent on the rent;(b)If the annual rent of the tenure exceeds Rs 1,000, at the rate of 5 per cent on the rent up to Rs 1,000 and at 1 per cent on all above that amount:Provided that, if application for registry is made after three months from the date of creation of the tenure, fees shall be levied at double the above rates and, if made after six months from the date of creation of the tenure, at four times the above rate.
