(4)No person authorised under sub-section (3) shall charge or recover for such service any sum in excess of the amount [specified by the Authority, by notification in the Official Gazette] [ Substituted by Act 15 of 1997, Section 12, for " leviable according to the scale framed under Section 48 or Section 49 or Section 50" (w.r.e.f. 9.1.1997).].
