Scale of fees to be charged by a registered valuer

8C. (1) Subject to the provisions of sub-rules (2) and (3), the fees to be charged by a registered valuer for valuation of any asset shall not exceed the amount calculated at the following rates, namely:—

(a) On the first Rs. 5,00,000 of the asset as valued ¹/ ₂ per cent of the value;

(b) On the next Rs. 10 lakhs of the asset as valued ¹/ ₅ per cent of the value;

(c) On the next Rs. 40 lakhs of the asset as valued ¹/ ₁₀ per cent of the value;

(2) Where two or more assets are required to be valued by a registered valuer at the instance of an assessee, all such assets shall be deemed to constitute a single asset for the purposes of calculating the fees payable to such registered valuer.

(3) Where the amount of fees calculated in accordance with sub-rules (1) and (2) is less than Rs. 500, the registered valuer may charge Rs. 500 as his fees.]

84. Substituted by the Wealth-tax (First Amendment) Rules, 2009, w.e.f. 1-4-2009. Prior to its substitution, rule 8C , as inserted by the Wealth-tax (Third Amendment) Rules, 1972, w.e.f. 15-11-1972, read as under :

"8C. Scale of fees to be charged by a registered valuer.—(1) Subject to the provisions of sub-rules (2) and (3), the fees to be charged by a registered valuer for valuation of any asset shall not exceed the amount calculated at the following rates, namely:—

On the first Rs. 50,000 of the asset as valued ¹/₂ per cent of the value;

On the next Rs. 1 lakh of the asset as valued ¹/₄ per cent of the value;

On the balance of the asset as valued ¹/ ₈ per cent of the value.

(3) Where the amount of fees calculated in accordance with sub-rules (1) and (2) is less than Rs. 50, the registered valuer may charge Rs. 50 as his fees."