(3)Whenever any such transfer is registered in the office of the landlord he shall be entitled to levy a registration fee of the following amount, namely :-(a)when rent is payable in respect of the tenure or portion-a fee of two per centum on the annual rent thereof provided that no such fee shall be less than one rupee or more than one hundred rupees, and(b)when rent is not payable in respect of the tenure or portion-a fee of two rupees.
