Section 36 in The Administator-General's (United Provinces) Rules, 1929
36. Composition of fees.
- Where in the opinion of the Administrator-General the income of any assets appertaining to an estate is not liable to serious fluctuations, he may from time to time agree with the person or persons entitled to such income, to accept, in lieu of the income fee payable in pursuance of Schedule V, a fixed half yearly fee of such amount as shall appear to the Administrator- General approximately equal to the average income fee which, but for such agreement, would be payable in respect of such income. A report of such cases shall be submitted to the Government at the close of the half-year, but it shall not be necessary to report the same case more than once unless the agreement for the composition of fees is varied.
