Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 40 in The Administator-General's (United Provinces) Rules, 1929

40. Fees under Section 49.

(a)No person shall be entitled to inspect the books or accounts of the Administrator-General or make search for information in them or obtain copies of a document without first satisfying the Administrator-General that he is interested in the administration of the estate. Provided that nothing hereinbefore contained shall preclude the Administrator-General from refusing the inspection of or search for or grant of copies of documents and papers of a confidential nature, and the decision of the Administrator-General in this respect shall be final.
(b)The following shall be the prescribed fees for the above purposes :
(1) For inspection of books, accounts and records of an estate. Rupees 4 per day.
(2) For searches regarding estates which have been wound up orclosed. Rupees 5 per day.
(3) For copies of a document or accounts of an estate orcertificate of an auditor. 25n.P. per l00 words subject to a minimum fee of Rs. 2 perdocument, account or certificate.
(4) For production of papers book etc., in courts. Rupees 5 per day plus the traveling expenses of a clerk if thebooks or papers are required at a court other than the High Courtat Allahabad :
Provided that the Administrator-General may on closing the accounts of an estate grant a copy of the accounts free of charge to an heir, legatee or any other person entitled to share of the estate.