Section 4(4) in Management and Preservation of Properties of Religious Institutions Rules
(4)In the case of private or retired persons noted in Annexure-I, the trustee or trustees of religious institutions may fix the rate of fee in each case, subject to a maximum of one per cent of the estimated cost of the work and to a minimum of Rs. 24 in each case for preparing, scrutinising and counter-signing the plans and estimates.(G. O. Ms. No. 1088, C.T.&R. E. Department, dated 23rd October 1980)
