(1)The [State Government] [Substituted by A.O. 1950.] may prescribe proper fees for mutation in the registers :Provided that no fee for a single mutation shall exceed [five] [Substituted by U.P. Act No. 1 of 1951.] rupees.(2)Such fees shall be levied from the person in whose favour the mutation is made [* * *] [Omitted by U.P. Act No. 11 of 1941.].
