Section 3 in The Bengal Land-Revenue Sales (Amendment) Act, 1862
3. Fees to be paid at rates mentioned in Schedule.
- The Collector on the part of the Government shall be entitled to demand from applicants under [* * * * *] [The words 'and farms' repealed by Act 1 of 1903.] Sections 15 and 16, Sections 40, 43 and 44 of the Act 11 of 1859, fees not exceeding the rates specified in the Schedule to this Act annexed, which Schedule shall be taken as part of this Act; and applications under the said sections shall not be received unless the said fees are tendered therewith.
