- Sales in execution of civil court decrees are held either by the Collector or by the civil court Amin or other person appointed by the civil court; and on all such sale fees by way of poundage shall be payable. The fees payable by way of poundage where the sale Is conducted by any person other than the Collector have been stated in Rule 366, Part I, Article 7, and Parts II and III, Article 6.
