(1)Every report by or on behalf of a person obtaining possession of any land by transfer referred to in section 34 shall, as soon as possible, be made in R.C. Form-11.(2)The provisions of sub-rules (3) to (6) of rule 29 shall mutatis mutandis apply to every report submitted under this rule.(3)While submitting a report under this rule, the applicant shall also file an affidavit to the effect that the transfer under reference does not contravene the provisions of section 89 of the Code, but where such declaration has been made in the deed, the affidavit under this sub-rule would not be required.(4)The transferee submitting report for mutation on the basis of transfer shall pay the mutation fee fixed by Government Order issued from time to time.
