Section 6 in The Punjab Official Trustees Rules, 1966
6. Reduction of fees.
[Section 17 read with section 30(2)(f)]. - (1) If in any case it appears to the Official Trustee that the circumstances of a trust are, or probable will be such as to render his duties, in relation thereto, exceptionally simple or otherwise of an exceptional character justifying this course, he may remit any part (not exceeding one half) of any prescribed fee; but in every such case the reasons for so doing shall be recorded by him, and a report of such cases shall be submitted every half-year to the Government.(2)When a trust is made for a charitable purposes for an object of general public utility or when the circumstances of a trust so justify, the Official Trustee may with the previous sanction of Government, remit wholly or in part any prescribed fee.
