Section 16 in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964
16. Registration Fees.
- (i) Except as otherwise provided by the conditions on which any bond is issued, the Registrar shall be entitled to charge a fee not exceeding Re. 1, as the Board may from time to time specify, in respect of the registration of each one of the following :(a)any transfer,(b)probate of will or letters of administration,(c)change of name,(d)power of attorney,(e)order of Court, and(f)any other document affecting the registration of a bond.(ii)If any such registration affects more than one class of bond, a separate fee may be charged in respect of each class.
