Section 42 in THE ADMINISTRATOR GENERAL’S ACT, 1913
42. Fees.–
(1)There shall be charged in respect of the duties of the Administrator General such fees, whether by way of percentage or otherwise, as may be prescribed by the Government:Provided that, in the case of any estate, the administration of which has been committed to the Administrator General before the commencement of this Act, the fees prescribed under this section shall not exceed the fees leviable in respect of such estate under the Administrator General’s, Act, 1874 (II of 1874)[Repealed by the Administrator General’s Act, 1913 (III of 1913).], as subsequently amended:[Proviso omitted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s. 3 and Schedule II.][* * * * * * * * * * * * *](2)The fees under this section may be at different rates for different estates or classes of estates or for different duties, and shall, so far as may be, be arranged so as to produce an amount sufficient to discharge the salaries and all other expenses incidental to the working of this Act (including such sum as Government may determine to be required to insure the revenues of the Government [The words “of India” repealed by the Official Trustees and Administrator General’s Acts (Amendment) Act, 1922 (XXI of 1922), s. 7.][* * *] against loss under this Act).
