Section 7 in The Punjab Official Trustees Rules, 1966
7. Composition of fees
[Section 18 read with section 30(2)(f)]. - Where in opinion of the Official Trustee the income of any trust 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 I) a fixed half yearly fee of such amount as shall appear to the Official Trustee 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 every half yearly to the Government.
