Section 19 in The Bengal Land Records Maintenance Act, 1895
19. Fees to be fixed by the State Government.
(1)The [State] [Substituted by A.L.O.] Government shall from time to time prepare tables of fees payable -(a)for the registration of mutations -(i)within the prescribed period,(ii)after the prescribed period,(b)for copies of entries in the Register of Mutations,(c)for inspecting of Register of Mutations.(d)for notices, processes and commissions given or issued under this Act,(e)for such other matters as appear to the [State] [Substituted by A.L.O.] Government necessary to effect the purposes of this Act, and may from time to time alter such tables.(2)Tables of fees so payable shall be published in the [Official Gazette] [Substituted by A.O. for 'Calcutta Gazette'.], and a copy thereof in English and the vernacular language of the district, shall be exposed to public view in the office of every Registrar of Mutations.(3)All fees for the registration of mutations shall be payable at the time when the notice is given under Section 6.
