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Union of India - Section

Section 78 in The Registration Act, 1908

78. Fees to be fixed by State Government.

- [* * *] [The words "Subject to the Control of G.G. in C." omitted by Act 38 of 1920, Section 2 and Sch.I.] The [State Government] [Substituted by A.O.1950, for "Provincial Government" .] shall prepare a table of fees payable
(a)for the registration of documents;
(b)for searching the registers;
(c)for making or granting copies of reasons, entries or documents, before, on or after registration;
and of extra or additional fees payable
(d)for every registration under section 30;
(e)for the issue of commissions;
(f)for filing translations;
(g)for attending at private residences;
(h)for the safe custody and return of documents; and
(i)for such other matters as appear to the Government necessary to effect the purposes of this Act.
[Assam].- In the principal Act, after the existing section 78, the following new section 78A shall be inserted, namely: -78A. Power to reduce or remit fees.- The State Government may, if in its opinion it is necessary in the public interest so to do, by order published in the Official Gazette, reduce or remit the fees payable in respect of any of the matters enumerated in clauses(a) to (i) of section 78, either generally or for any particular class of cases and in respect of persons generally or of any particular class or classes of persons, or in respect of any particular class or classes of instruments.[Assam Act No. 24 of 2013]