Section 56 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
56. Rates of charges for sale of land.
- When the immovable property put up for sale consists of land, a charge shall be levied on account of the costs of every sale upon such a mount not exceeding the total sum due for recovery as may be realised lay the sale, at the following rates-(i)Where such amount does not exceed 200 rupees at the rate of one rupee for every 100 rupees or portion of 100 rupees.(ii)Where such amount exceeds 200 rupees, but does not exceed 1.000 rupees, 2 rupees for the first 200 rupees and at the rate of 50 Naye paise for every 100 rupees or portion of 100 rupees in excess of 200 rupees.(iii)Where such amount exceed 1,000 rupees, 6 rupees, for the first 1,000 rupees, and at the rate of one rupee for every 500 rupees in excess of [1,000] [Figure '1000' substituted in place of figure '100' vide Corrigendum notification No. F, 6(294) Revenue B/56, dated 16-8-1958 published in Rajasthan Gazettee dated 4-9-58, part IV-C. rupees.] rupees.
