In addition to the fees chargeable by the Sheriff in Appendix II hereto mentioned, he shall be entitled to all necessary expenses incurred by him, in or about the sale of any property, or for the transmission of documents by post, or otherwise or in the custody of any property attached by seizure, or on account of the custody and maintenance of any person arrested, over and above the amount deposited for subsistence money. In case of dispute, the said expenses shall be settled and determined by the Taxing Officer.Order-IIICosts of Particular Proceedings
