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State of Odisha - Section

Section 16 in The Orissa Public Demands Recovery Rules, 1963

16. Fees to be charged where attachment of movable property is by actual seizure.

(1)Where warrant of attachment of movable property by actual seizure is issued, fees at the following rates shall be charged, and the officer deputed to attach such property shall be furnished with a certificate stating the period for which the fees in accordance with this rule have been paid :
(i) when the amount under the Certificate exceeds Rs.1,000 - Rs. nP.
  (a) for the seizure under the order of attachment 3. 00
  (b) for each man necessary to ensure safe custody of property soattached when such man is actually in possession, per diem. 0. 75
(ii) When the amount under certificate is Rs. 1,000 or under, butabove Rs.50 -  
  (a) for the seizure under of attachment 2. 00
  (b) for each man necessary to ensure the safe custody of propertyso attached, when such man is actually in possession, per diem 0. 50
(iii) When the amount under certificate is Rs.50 or under -  
  (a) for the seizure under the order of attachment 1.00
  (b) for each man necessary to ensure the safe custody of propertyso attached, when such man is actually in possession, per diem 0. 50
(2)Where process of attachment is issued in a number of cases relating to the same or neighbouring village, the fee (a) referred to above shall be paid in each case and the daily fee, (b) only for the men actually employed. The daily fee (b) shall be paid at the time of obtaining the process for so many days as the Certificate Officer shall order, not being ordinarily less than fifteen days, and the number of days required for the coming and going of the Attaching Officer; but where that officer is not to be left in possession, then the daily fee shall be paid only for the time to be occupied by the officer going, effecting the attachment and returning. Where the inventory filed by the certificate-holder shows there property to be of such small value that the expense of keeping it in custody may probably exceed the value, the Certificate Officer shall fix the daily fee with reference to the provisions of Rule 13 of the principal rules :Provided that, if it appears that for any reason the number of days fixed by the Certificate Officer under this rule and in respect of which fees have been paid is likely to be exceeded and the certificate-holder desires to maintain the attachment, the certificate-holder shall apply to the Certificate Officer to fix such further number of days as may be necessary, and the additional fees in respect thereof shall be paid in the manner provided in Sub-rule (3). If such additional fees be not paid within the period originally fixed and in respect of which fees have been paid, the attachment shall cease on the expiry of that period.
(3)The fees prescribed by this rule shall be payable in advance at the time when the petition for service or execution is presented, and shall be paid by means of Court-fee stamps affixed to the petition in addition to the stamps necessary for its own validity.B. Maintenance and custody, while under attachment of live-stock and other movable property