Section 56 in The Orissa Public Demands Recovery Rules, 1963
56. Cost of certificate establishment.
- The costs that shall be awarded on all certificates filed under Section 3 of the Act and those instituted on requisitions for recovery of public demands under Section 4 of the Act towards the recovery of cost of the certificate establishment, shall be subject to the following limitations, namely :The said cost shall not exceed the ad valorem fee payable under the Court-fees Act, 1870, in respect of the amount claimed and shall not be less than the graded scale of amounts shown in the Schedule hereto annexed. This amount shall be added to the cost of the certificates and recovered in cash from the certificate-debtors.
