Section 154A(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(3)Before issue of a commission under sub-rule (1), the Court shall require the party seeking the execution to deposit a fee for payment to the Commissioner. The fee shall be fixed by the Court with due regard to the nature of work to be done by the Commissioner and other relevant circumstances of the case :Provided that the Court, executing the decree or order may, in suitable cases, direct the person proceeding with the execution to pay such additional fee to the Commissioner as may appear to it reasonable, having regard to the labour involved and the time spent by the Commissioner.
