Section 14 in The Registration Act, 1977 (1920 A.D.)
14. Remuneration and establishments of registering officers.
(1)[The Government may assign such salaries as the Government deem proper] [Substituted by Act XIV of 2004 for certain words.] to the registering officers appointed under this Act or provide for their remuneration by fees, or partly by fees and partly by salaries.(2)[The Government] [In sections 3, 5, 6, 7, 10, 14, 15, 16, 17, 22, 29, 36, 69 (2) and 91 the words 'the Government' Substituted for the words 'His Highness' by Act X of 1996.] may allow proper establishments for the several offices under this Act.
