Section 124(6) in The Delhi Co-operative Societies Rules, 2007
(6)The decree holder shall deposit in the "Settlement and Execution Expense Fund' an initial lump sum fee of one hundred rupees for issue of process in the execution case. Thereafter, a fee of at the rate of five per cent shall be charged on all sums recovered by the Recovery Officer from the judgment debtor, which be credited to the aforesaid fund.
