Section 132 in Rules Under the Land and Revenue Regulation
132. Fees on application for separate accounts.
- No application for opening separate accounts shall be entertained until the applicant has paid fees at the following rates :-If the Government revenue on the share does not exceed Rs 1,000 at the rate of 10 per cent upon the revenue.If the Government revenue on the share exceeds Rs 1,000 at the rates of 10 per cent to Rs 1,000 and 2 per cent on all above that amount.All fees under this rule shall be levied in court-fee stamps:Provided that the fees under this rule should not be less than [one Rupees] [(Substituted vide Notification No. RSS.351/64/101, dated 18th May, 1958)] and that for any fraction of Paise a full Paise shall be levied.Note. See note under section 68 of the Regulation in Part I, Notice of demand has been discontinued in the Assam Valley.
