(1)Except as otherwise provided by the conditions on which any security is issued the appropriate Registrar shall be entitled to charge a fee not exceeding fifty rupees as the Board may from time to time prescribe in respect of the registration of each one of the following in respect of each class of security-(i)any transfer;(ii)probate of will or letters of administration;(iii)change of name;(iv)power of attorney;(v)order of Court; and(vi)any other document affecting the registration of security.
