(v)Such on Oath Commissioner may charge a remuneration of [Rs. 10.000] for each affidavit and shall keep a register in the form prescribed in Rule VI11 Infra in which all affidavits shall be entered. A written receipt for the amount paid shall be given by the Commissioner to the deponent. The receipt shall be in the printed form consisting of a foil and counter-foil, the foil being handed over to the person paying the money and the counter-foil being kept by the Commissioner for purpose of inspection.The Commissioner will be entitled for an additional fee from a deponent when he is required to attend the deponent's residence the amount of fee as prescribed in note 3 below sub-rule (3) of Rule 13 at page 80 Part III, Chapter XI11 of the Patna High Court Rules. The aforementioned charges will be addition to any stamp duty payable on an affidavit under the Indian Stamp Act, 1899, Schedule-1 Article IV.
