(3)When a sale is made under either Rule 65 or Rule 76 of Order XXI of the Code by a person other than an officer of the court an Amin or a Collector, the procedure in this rule herein before prescribed shall be followed, but the amount of the poundage fee to be paid in stamps shall be the full amount chargeable under Rule 297 less the amount of such person's commission.Where the amount of special Amin's commission exceeds the poundage fee chargeable under Rule 297, no such poundage fee shall be levied.Such commission shall be payable out of the sale-proceeds next after the payment mentioned in the second proviso of sub-rule (1) of this Rule.
