Section 19 in The Land Records Maintenance Act, 1895
19. Fees to be fixed by the State Government.
(1)The [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall from time to time prepare tables of fees payable -(a)for the registration of mutations-(i)within the prescribed period,(ii)after the prescribed period,(b)for copies of entries in the Register of Mutations,(c)for inspecting the Register of Mutations,(d)for notices, processes and commissions given or issued under this Act,(e)for such other matters as appear to the [State Government] [Words 'Provincial Government' first substituted for the word 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] necessary to effect the purposes of this Act,and may from time to time alter such tables.(2)Tables of fees so payable shall be published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.], and a copy thereof in English and the Vernacular language of the district shall be exposed to public view in the office of every Registrar of Mutations.(3)All fees for the registration of mutations shall be payable at the time when the notice is given under section 6.
