Section 142 in Rajasthan Land Revenue (Land Records) Rules, 1957
142. Mutation fees.
- (i) The scale of mutation fees is provided separately in Appendix II. The whole amount of mutation fees shall be credited to the Government.(ii)Mutation fee can be legally levied only from the persons in whose favour the mutation entry is made. In the case of a rejected mutation, the Tehsildar may remit the fee for any special reason to be specified by him in the order. In the case of every rejected mutation whose fee is not thus remitted, the order should give the name of the transferee from whom it should be recovered. This precaution is necessary in order to ensure that the fee is not recovered from the person from whom it is not legally recoverable.(iii)The portion of the order referring to the recovery of mutation fee may be corrected by the Tehsildar wiio passed the order or by his successor or by a superior officer, for reasons to be recorded in writing.
