Section 126(1) in Rules Under the Land and Revenue Regulation
(1)In the case of revenue-paying lands excluding nisfkhiraj estates in the Assam Valley and waste land grants for special cultivation, twenty-five paise percent on the annual revenue payable to the State Government from the extent of interest transferred:Provided that no fees shall be leviable when the land revenue payable from the extent of interest transferred is less than Rs 50.
