Section 127 in Maharashtra Land Revenue Code, 1966
127. In certain cases survey fee to be charged.
(1)Where a survey is extended under the provisions of Section 126 to the site of any village, town or city having a population of more than two thousand persons, each holder of a building site shall be liable to the payment of the survey fee assessed on the area and rateable value of such site.(2)The amount of survey fee payable under sub-section (1) shall be regulated by the Collector in accordance with rules made by the State Government in this behalf.(3)The said survey fee shall be payable within six months from the date of public notice to be given in this behalf by the Collector after the completion of survey of the site of the village, town or city, or of such part thereof as the notice shall refer to.
