The [appropriate Government] [Substituted by A.O. 1937, for " Local Government" .] may, from time to time by notification in the Official Gazette, reduce or [remit] [For remission of duty payable under the Act, in respect of Indian probated, letters of adminstration or succession certificates of the share or other interest of a deceased member of a company formed under Act (VI of 1882), provided that the said share or interest was registered in branch register of the United Kingdom under Act (IV of 1900), and that such member was at the date of the deceased domiciled elsewhere than in India, see Notification No. 881 L.R., Gazette of India, 1900, Pt.I,P.100. For remission of duty on applications for suspension or remission of land revenue,see Notification No. 4385 L.R., dated 19 the August, 1901, Gazette of India, 1901, Pt.I, p. 608. For remission of fees on applications for issue of permits for transport of country spirits, see Notification No. 6260, L.R., dated 12th December, 1901, Gazette of India, 1901, Pt.I,p.. 1030.], in the whole or in any part of [the territories under its administration] [Substituted by Act 38 of 1920, Section 2 an Sch.I, for " British India" .], all or any of the fees mentioned in the First and Second Schedules to this Act annexed, and may in like manner cancel or vary such order.
