146. Compensation payable to intermediary.-

(1) The compensation payable to an intermediary shall be a multiple of his net income from the estate or where the intermediary has shares or interests in two or more estates, of the aggregate of his net incomes from all such estates, in accordance with the following table, namely:-

Amount of net income	Total compensation payable
(a) Where the net income does not exceed Rs.1,000.	Fifteen times such net income.
(b) Where the net income exceeds Rs. 1,000 but does not exceed Rs. 2,500.	Twelve times such net income or the maximum amount under (a) above, whichever is greater.
(c) Where the net income exceeds Rs. 2,500 but does not exceed Rs. 5,000.	Eleven times such net income or the maximum amount under (b) above, whichever is greater.
(d) Where the net income exceeds Rs. 5,000 but does not exceed Rs. 7,500.	Ten times such net income or the maximum amount under (c) above, whichever is greater.
(e) Where the net income exceeds Rs. 7,500 but does not exceed Rs. 10,000.	Nine times such net income or the maximum amount under (d) above, whichever is greater.
(f) Where the net income exceeds Rs. 10,000 but does not exceed Rs. 15,000.	Eight times such net income or the maximum amount under (e) above, whichever is greater.
(g) Where the net income exceeds Rs. 15,000 but does not exceed Rs. 30,000.	Seven times such net income or the maximum amount under (f) above, whichever is greater.
(h) Where the net income exceeds Rs. 30,000 but does not exceed Rs. 50,000,	Six times such net income or the maximum amount under (g) above, whichever is greater.
(i) Where the net income exceeds Rs. 50,000 amount but does not exceed Rs. 1,00,000.	Five times such net income or the maximum amount under (h) above, whichever is greater.
(j) Where the net income exceeds Rs. 1,00,000 but does not exceed Rs. 3,00,000.	Three times such net income or the maximum amount under (i) above, whichever is greater.
(k) Where the net income exceeds Rs. 3,00,000.	Two times such net income or the maximum amount under (j) above, whichever, is greater.

(2) Where the net income or any portion of the net income from an estate is dedicated exclusively to charitable or religious purposes, the compensation payable in respect of such net income or portion shall, instead of being assessed under sub-section (1), be assessed as a perpetual annuity equal to such net income or portion, as the case may be, payable in the prescribed manner for those purposes.

Explanation.-For the purpose of this sub-section, if the salary, remuneration or any allowance payable to the Mutawalli of a wakf or the shebait of a Hindu temple or a trustee of any other charitable or religious trust does not exceed 15 per cent. of the net income, then such net income shall be deemed to be dedicated exclusively to charitable or religious purposes.