Section 54(4) in The Orissa Public Demands Recovery Rules, 1963
(4)The proceeds of a sale effected in execution of any certificate may be paid out of Court only on an application made for that purpose in writing and the poundage fees for selling the property shall be paid by stamps affixed to the first of such applications, whether it be or be not, made by the person who obtained an order for sale, or whether it does or does not extend to the whole of the proceeds. No fee shall be chargeable upon any such application subsequent to the first.
