(1) The owner of any land or premises which has been surveyed under this Chapter shall be liable to pay to the officer or authority in charge of the survey a survey fee at such rate, in such manner, within such time after the completion of the survey and to such extent as the State Government may prescribe and any survey fee not so paid shall be recoverable as an arrear of land revenue :Provided that (a)(a)the aggregate amount of the survey fees leviable from owners of lands and premises in the adabi area or part thereof under survey shall not exceed 1/3 of the total cost of the survey, and(b)no survey fee shall be payable -(i)by the State Government or by a local authority, or(ii)in respect of any land or premises in the abadi area or part thereof under survey exceeding in area or value such limits as may be prescribed, or(iii)in respect of lands or premises held exclusively for religious worship or charitable purposes.(2)Every owner of land or premises who has paid the survey fee under this section shall be entitled to receive free of charge, and every owner of land or premises who is not liable to pay such survey fee shall be entitled to receive on payment of such charges as may be prescribed, a certified extract from the map and a certified extract from the map and a certified extract from the register prepared under this Chapter so far as they relate to such land or premises.
