- Every holder of a building site as aforesaid shall be entitled, after payment of the said survey-fee, to receive from the Collector without extra charge one or more sanads, in the form of Schedule H, [or to the like effect specifying by plan and description the extent and conditions of his holding.] [These words were inserted by bid., section 64.]Proviso. - Provided that if such holder do not apply for such sanad or sanads at the time of payment of the survey fee or thereafter within six months from the date of the public notice issued by the Collector under the last preceding section, the Collector may require him to pay an additional fee not exceeding one rupee for each sanad.Every such sanad shall be executed on behalf of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] by such officer as may from time to time be lawfully empowered to execute the same.
