Section 122(3) in Rules Under the Land and Revenue Regulation
(3)[No fee shall be charged for the issue of a notice under sub-rule (1), but a fee of twenty-five paise [or such amount as may be fixed by Notification from time to time by the State Government] [(Substituted for old clause (3) of rule 122 and the note there under by Notification No. 2468-R, dated the 14th August 1934)] shall be charged upon the copy of the notice to be served upon the transferor or his heirs under sub-rule (2).]Note. If owing to the failure of the first notice a second or further notice has to be issued the charge will be twenty-five paise for each notice. Process fees other than those levied on account of notices referred to in this rule will be levied in accordance with rule 188(a). When mutation proceedings instituted on the report (chitha) of the mandal or patwari are not disposed of locally because the Revenue Officer does not find time to dispose of them, no fee will be charged for the first notices to the parties which amount only to an intimation to them as to when and where the case will be taken up.
