Section 285 in Maharashtra Land Revenue Code, 1966
285. Survey fee may be charged.
(1)The holder of any and surveyed under this Chapter shall be liable to the payment of a survey fee assessed on the area and rateable value of such land.(2)The amount of the survey fee payable under sub-section (1) shall be regulated by the Collector in accordance with the rules made by the State Government in that behalf.(3)Any survey fee assessed in accordance with sub-sections (1) and (2) shall be payable within three months from the date of notice to be served by the Collector upon the person liable therefor after the completion of the survey of the City of Bombay; and such survey fee shall be leviable as an arrear of land revenue under the provisions of this Chapter.(4)Any person who has paid the survey fee assessed on any land under this Section shall be entitled to receive free of charge a certified extract from the map and a certified extract from the register prepared under Section 282, so far as they relate to such land.
