Section 19(1) in The Bengal Land Records Maintenance Act, 1895
(1)The [State] [Substituted by A.L.O.] Government shall from time to time prepare tables of fees payable -(a)for the registration of mutations -(i)within the prescribed period,(ii)after the prescribed period,(b)for copies of entries in the Register of Mutations,(c)for inspecting of Register of Mutations.(d)for notices, processes and commissions given or issued under this Act,(e)for such other matters as appear to the [State] [Substituted by A.L.O.] Government necessary to effect the purposes of this Act, and may from time to time alter such tables.
