Section 53(1) in Karnataka Court-Fees and Suits Valuation Act, 1958
(1)The fee chargeable for the grant of probate or letters of administration shall comprise,-A fee at the rate or rates prescribed in Article 6 of Schedule I, computed,-(a)where the application is made within one year of the date of death of the deceased, on the market value of the estate on such date; or(b)where the application is made after the expiry of one year from such date, on the market value of the estate on the date of the application:Provided that property held in trust not beneficially or with general power to confer a beneficial interest shall not be liable to any fee under this chapter.Explanation. - Any member of a joint Hindu family governed by the Mitakshara Law who applies for probate or letters of administration in respect of the estate of a deceased member of the joint family shall pay a fee on the value of the share in the joint property which the deceased would have received if a partition of the property had been made immediately before his death.
