(1)When a permanent tenure, or a portion or share thereof,is transferred by inheritance, bequest, sale, gift, exchange or usufructuary mortgage, the transferee shall, within six months of the transfer-(i)apply for the registration of such transfer in the office of the landlord in the prescribed manner ; and(ii)pay or tender to the landlord a fee (hereinafter called 'the land-lord's fee') of the following amount:(a)when rent is payable in respect of the permanent tenure-a fee of two per cent on the annual rent thereof:Provided that, when only a portion or share of such tenure is transferred, the rest of that portion or share shall, for the purpose of determining 'the landlord's fee', be deemed to be such portion of the rent of the entire tenure as the area or share transferred bears to that of the tenure :Provided also, that no such fee shall be less than one rupee or more than one hundred rupees :(b)when rent in not payable in respect of the tenure or portion or share thereof a fee of two rupees.
