(4)When the sums realised under a warrant or warrants exceed Rs. 300 the sale amin shall, as early as possible, but without adjourning the other sales to be held by him, either return to headquarters and deposit the amount with the Nazir or the Naib-Nazir, as the case may be, or remit it to the Court by money-order from a post office at the expense of the judgement-debtor or judgement-debtors.
