Section 35 in The Administator-General's (United Provinces) Rules, 1929
35. Remission of fees in cases under Sections 31 and 32.
- In the case of a certificate granted under Section 31 or 32 of the Act, the Administrator-General may, in cases of great hardship, and where the assets do not exceed Rs. 500, remit all fees (or a part thereof) payable under these rules, and in other cases may remit any part not exceeding one-half of the prescribed fee, but in every such case he shall record his reasons for so doing.
