Section 14(1) in Rajasthan Urban Land (Certification of Titles) Act, 2016
(1)The owner, title holder or occupier of the land or premises which has been surveyed under this Act shall be liable to pay to the officer or authority incharge of the survey, a fee at such rate, in such manner, within such time after the completion of survey and to such extent, as the State Government may prescribe and any survey fee not so paid shall be recoverable as arrears of land revenue:Provided that -(a)the aggregate amount of survey fee leviable from owners, title holders or occupiers of lands or premises in the urban area or part thereof under survey shall not exceed one third of the total cost of the survey; and(b)no survey fee shall be payable, -(i)by the Central Government or the State Government or by an urban body; or(ii)in respect of any such land or premises, area or value of which not exceed such limits as may be prescribed; or(iii)in respect of land or premises held exclusively for religious worship or charitable purposes.
