Section 8 in The Charitable Endowments (Orissa) Rules, 1956
8. Fees.
(1)The following are prescribed as the fees to be paid to the State Government in respect of any property vested under the Act In the Treasurer :(i)in the case of property other than securities for money-the actual charges incurred by the Treasurer in the discharge of his functions in respect of the property.(ii)In the case of securities for money-at the rate of one pie for every rupee of interest collected.The fee shall be charged on interest by rounding off the amount to the nearest rupee, fractions of a rupee below eight annas being disregarded and eight annas or more being reckoned as one rupee. In calculating the amount of fee payable in each individual transaction, traction of an anna be reckoned as one anna.(2)The Treasurer may deduct any fees payable to the State Government under this rule on account of any endowment from any money in his hands on account of such endowment. If he holds on such moneys the amount shall be claimed from the administrator of the endowment.
