Section 278(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)The person appointed to sell the property shall conduct the sale in the manner prescribed by the Code for the sale of attached property, and shall, out of the deposit or sale moneys, so soon as the same are received by him, purchase court-fee stamps to the amount of the poundage [if any, payable on the sale and shall bring the same into Court forthwith, together with the balance of the deposit or sale moneys. If the applicant purchased the property with the leave of the Court, and is allowed to set of the purchase money against any sum due to him he shall pay the amount chargeable for poundage to the person appointed to sell the property so soon as he is declared to be the purchaser. The amount deducted or paid on account of poundage shall form part of the costs and expenses of the sale] [For rules as calculation of poundage vide Chapter I-B of Pt. II, Vol. I. ].
