15. Right of certain tenure-holders to transfer without consent of landlord.
(1)The following classes of tenure-holders are entitled to transfer their tenures or portions thereof by sale, gift or exchange without the consent of their landlords-(a)Sub-proprietor other than sarbarakars,(b)persons holding land which has been recorded at a settlement of land revenue as shikmi kharida or kharida jamanbandi, and(c)bazyaftidars :Provided that a fee of rupees five shall be paid to the landlord in respect of the registration of such tenure or portion, except in the case of a bazyaftidar, when the fee shall be rupees two.(2)If, in any such case, the landlord refuses to accept the requisite fee, the transferee or his successor-in-interest may deposit such fee with Collector, and, at the same time, apply for registration of the transfer. The Collector shall thereupon cause the fee to be delivered to the landlord in the prescribed manner, and shall, by an order in writing, declare that the transfer has been duly registered.(3)If an application for the registration of the transfer of any tenure or portion thereof under Sub-section (1) is not made within a period of six months from the date of the transfer, and if the registration fee authorised by the said sub-section is not deposited along with the application, the transferee or his successor-in-interest shall not be entitled to recover, at any time after the expiry of the said period, by suit or other proceeding, any rent which may have become due to him as the owner of such tenure or portion, between the date of the transfer and the date of the application for registration.
