- When several documents are registered by one party at the same time and place, one commission fee and one travelling allowances shall be charged. But if one journey is made to register documents belonging to different executants, the commission fee shall be charged against each person, or group of persons, registering a document or documents. Only one travelling allowance shall be charged and it shall be divided equally among the parties. For instance, if the Sub-Registrar goes to a mauza to Register one document belonging to A. two documents belonging to B and two documents belonging to C and D. he should charge one commission fee to A. one Commission fee to B and one Commission fee to C and D. and should charge each with one third of the travelling allowance.
