Section 11(4) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(4)Except as otherwise provided by the condition on which any debenture is issued, the Registrar shall be entitled to charge a fee not exceeding Rs. 3, as the Board may from time to time specify, in respect of the registration of each one of the following:(a)any transfer,(b)probate of will of latters of administration,(c)change of name,(d)power of attorney,(e)order of Court, and(f)any other document affecting the registration of a debenture.If any such registration affects more than one class of debentures, a separate fee may be charged in respect of each class.
