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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(2) in The Registration Fees in Delhi

(2)General search for, or inspection of, any number of entries or documents relating to one and the same property or executed by or in favour of one and the same individual:
(a) For the first year in the books of which search is made Re. 2.00
(b) For every other year in the books of which search is continued Re. 1.00 :
Provided that no search fees shall be charged in respect of a document of which a copy is applied for when the names of claiming and executing parties, the nature and the date of the document, the date of registration, the serial number against which it was registered, number of book, number of volume and numbers of pages on which it was registered are shown in the application for the copy.Note. - The date of registration of document is the date on which it is copied in the relevant book and the endorsement under Section 60 of the Registration Act is recorded on it:Provided further that if a search is made at the request of a civil Court for the purpose of ascertaining whether a specified property is encumbered or not, the fee to be so levied in each case shall be at the rates prescribed by clause (1) above, subject to the condition that a fee of not more than Rs. 5/-shall be so levied :Provided also that if a search is made at the request of Director of Industries in respect of persons applying for loans for the purposes of ascertaining whether a specific property is encumbered or not the fee to be so levied in each case shall be at rates prescribed in this clause and a certificate under the signature of the Registrar or Sub-Registrar as the case may be, shall be granted to show the result of the search thus made.
Article III.For making or granting copies of reasonsfor entries, or of documents before or after registration wherethe number of words does not exceed 300 Re. 0.75p.
For every 100 words or part thereof in excess of 300 words. Re. 0.25p.
Provided that if an application requires such copies to be furnished on the day of application, if he demands precedence over other application an expedition fee of Rs. 2/- or if the number of words in the copies exceed 1,200 words fifty paise for every 300 words or part thereof shall be charged on all copies so furnished.Note. - (a) When registration is refused neither registration nor copying fee is to be levied. Copies of reasons granted before registration are those which in case of refused registration are given on application made by a person executing or claiming under the document as provided in Section 76 of the Act.
(b)When application for a copy under Section 57 necessitates search, the fee prescribed by Article II is to be levied in addition to that chargeable under Article III.
(c)Government officers who may want to search the register or take copies of entries in the register for bona fide public purposes will be exempted from payment of the fees under Articles II and III on a certificate being granted by the Registrar of the district that information is required solely in the interest of Government.
(d)The fees for copying map and plant of estates or houses etc. such as are filed in supplementary Book I shall be determined by the Head of the Office.
(e)No additional charge should be levied in respect of the copying into the registration books of endorsements made in accordance with Sections 52, 58 or 60 of the Act.
(f)The number of words charged for and the amount of copying fees levied shall be entered on the document itself as well as on the foot of the copy in the register.
(g)An application under Articles III for grant of a copy of a document shall show the names of the claiming and executing parties and the nature and date of the document. In case the application is made after the registration of the document, the application shall also show the date of its registration the serial number against which it was registered, number of Book, number of Volume, and the numbers of pages on which it was registered.
Article IV. For discretionary registration under Section 30 :
By the Registrar of the district under clause (I).... Rs. 10/-
Note. - The additional fee under this Article is not payable on the registration of Wills and authorities to adopt. Nor is it to be levied in cases where the Sub-Registrar owing to his being pecuniarily interested in the transaction or his being unacquainted with the language in which the deed is written or for any other sufficient reason, is unable to register himself.Article V. For the issue of commissions and for attending at private residences:
(1) When a satisfactory certificate is produced as to sicknessor infirmity or when the person to be examined is in Jail... Rs. 10/-
(2) In all other cases... Rs. 20/-
Note.- In addition to the above fees a travelling allowance at the following rates is to be levied. For the Sub-Registrars, if the place to be visited is at a distance of not more than 8 kilometers from their office... Rs. 5/-
If the place to be visited is at a distance of more than 8kilometers but not more than 16 kilometers... Rs. 10/-
If the place is at a distance of more than 16 kilometers... Rs. 15/-
If the Registrar has to undertake any journey, a fixed sum of Rs. 20/- shall be charged if the place visited is within the [Union Territory of Delhi] [Now National Capital Territory of Delhi.]. In the case of persons appointed to execute a commission under Section 33 or Section 38 of the Indian Registration Act, same rates as prescribed for the Sub-Registrars shall apply. The persons on whose behalf the journey referred to in Para 19 of the Registration Manual, are performed shall pay to the Government such sum, as may be necessary to cover the cost of Travelling Allowance of the Registering Officer or any person appointed to execute the commission.
Article VI.For filing translations- Rs. 2/-
Article VII.For deposit, withdrawal and opening ofsealed Wills :  
(1) When deposited in sealed coverunder Section 42- Rs. 10/-
(2) When withdrawn under Section44- Rs. 10/-
(3) When opened under Section 45- Rs. 10/-
Article VIII.For the authentication of a power ofattorney under Section 33- Rs. 3/-
Note. - 1. A single fee shall be levied for the authentication of a power of attorney whatever may be the number of the signatories to it, provided that all of them appear simultaneously for examination. When they do not so appear a separate fee shall be levied for each set of persons appearing at one and the same time.